LAWS(RAJ)-2023-7-8

NARENDRA RAHAR Vs. STATE OF RAJASTHAN

Decided On July 10, 2023
Narendra Rahar Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.100/2021, registered at Police Station Tibbi, District Hanumangarh, for offence under Sec. 8/22 of the NDPS Act.