SANTOSH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This 3rd application for bail has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') in connection with FIR No. 116/2020, registered at Police Station Balesar, District Jodhpur (Rural) for the offences under Ss. 8 and 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act"). A charge-sheet has been filed for the offences under Ss. 8/15, 25 and 29 of the NDPS Act.

(2.) The first bail application being (S.B. Criminal Miscellaneous Bail Application No. 10313/2020) filed on behalf of the applicant was dismissed as withdrawn with the liberty to file afresh, once statement of Investigating Officer and Seizure Officer are recorded, on 21/9/2020.

(3.) The second bail application being (S.B. Criminal Miscellaneous Bail Application No. 16569/2021) filed on behalf of the applicant was dismissed on 28/6/2022.