RAMESH BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 2nd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.82/2021, Police Station Matoda, District Jodhpur for the offence punishable under Ss. 8/15, 25 and 29 of NDPS Act.

(2.) The first bail application of the petitioner was dismissed on 01/02/2022 by this Court.

(3.) Heard brother-in-law of the petitioner and learned Public Prosecutor. Perused the material available on record.