BHAGWANA RAM 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.175/2023 registered at Police Station Khunkhuna, Dist. Nagaur, for the offence under Sec. 8/21 of the NDPS Act.

(2.) The first bail application was dismissed as not pressed by this Court vide order dtd. 16/10/2023.

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