LAWS(RAJ)-2024-1-42

RAVI SINGH Vs. STATE OF RAJASTHAN

Decided On January 10, 2024
RAVI SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.86/2023 registered at Police Station Rawla, District Sriganganagar, for offences under Ss. 8/21, 25 and 29 of the NDPS Act.