OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Through instant petition, applicant has come before this Court for grant of bail under Sec. 439 of the Cr.P.C. in connection with crime registered pursuant to First Information Report Number 613/2020 of Police Station Sangariya, District Hanumangarh in respect of offences punishable under Ss. 8/18 and 25 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Earlier, applicant made an endeavor for seeking bail by way of filing two bail applications which were disposed of without considering the merits of the case since it were not pressed with liberty to file again.

(3.) I have given my thoughtful consideration to the arguments advanced by learned counsel for the parties and have perused the record carefully.