BUDHARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail has been preferred by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.100/2023, registered at Police Station Nimbaheda, District Chittorgarh for the offences under Ss. 8 and 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act').

(2.) The first bail application being (S.B. Criminal Miscellaneous Bail Application No. 15616/2023) filed on behalf of the applicant was dismissed as withdrawn on 18/12/2023, with a liberty to file a fresh after charge-sheet is filed.

(3.) A charge-sheet has been filed against the applicant implicating him of the offences under Ss. 8/15, 25 and 29 of the NDPS Act.