RAMDHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This fifth 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.423/2020, registered at Nayashahar, District Bikaner, for offence under Sec. 8/15 of the NDPS Act.

(2.) The fourth bail application of the petitioner was dismissed by this Court vide order dtd. 14/7/2023.

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