SHYAM SUNDAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The case comes up on an application (01/22) preferred for early hearing of the matter.

(2.) The same is not opposed by the learned Public Prosecutor. For the reasons mentioned in the application, the same is allowed.

(3.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.48/2021, Police Station Chakhu, District Jodhpur, for the offence under Ss. 8/15, 8/25 and 8/29 of NDPS Act and Ss. 332, 353 and 307 of IPC.