LAWS(RAJ)-2023-9-14

SURENDRA SINGH Vs. STATE OF RAJASTHAN

Decided On September 12, 2023
SURENDRA SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This second 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.11/2020 registered at Police Station Rawla, District Sri Ganganagar for the offences under Ss. 8/21 and 22 of the NDPS Act.