JAKIR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitionera as well as learned Public Prosecutor and also perused the material on record.

(2.) An FIR No.142/2014 has been registered at Police Station, Rohat, District Pali against the petitioners for the offences under Sections8/15 NDPS Act.

(3.) Learned counsel appearing for petitioner submits that he does not want to press S.B. Criminal Misc. Bail Application No.9941/2014 preferred on behalf of petitioner-Jakir Khan at this stage. However, seeks liberty to file a fresh bail application after filing of chargesheet.