SUDESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second 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.147/2022 registered at Police Station Sadulshahar, District Sri Ganganagar for the offences under Ss. 8/15 and 25 of N.D.P.S. Act.

(2.) The earlier bail application preferred by the petitioner was dismissed as not pressed by this Court vide order dtd. 20/10/2023.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.