AMJAD KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The applicant is arrested and detained in Crime No.575/2022 registered at Police station Sangaria, District Hanumangarh pertaining to offence punishable under Ss. 8/21, 25, 29 of the Narcotic Drugs and Psychotropic Substances Act (For short "the Act") and by this petition, seeks restoration of his liberty on appropriate bail-bond.

(2.) Earlier, applicant made an endeavor for seeking bail by way of filing first bail application which was dismissed without considering the merits of the case since it was not pressed with liberty to file fresh.

(3.) I have considered the rival submissions made by learned counsel for the applicant as well as learned public prosecutor and perused the record.