HUKMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The prayer made in this application filed under Sec. 439 of the Code of Criminal Procedure (for short "the Code") is for grant of bail in connection with crime registered pursuant to First Information Report No.46/2022 registered at Police Station Shreebalaji, District Nagaur in respect of offence(s) punishable under Sec. (s) 8/15, 8/25, 8/29 of NDPS Act.

(2.) Heard the arguments advanced by learned counsel for the petitioner, learned public prosecutor and carefully perused the entire material available in case diary.

(3.) Per contra, learned Public Prosecutor has opposed the bail applications filed by the petitioner.