LAWS(RAJ)-2024-5-53

VINOD KUMAR Vs. STATE OF RAJASTHAN

Decided On May 02, 2024
VINOD KUMAR Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.145/2020 registered at Police Station Rajiyasar, District Sri Gangangar, for offences under Ss. 8/22, 25 and 29 of NDPS Act.