PAPPU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court perused the material available on record.

(2.) The petitioner has been arrested in connection with FIR No. 196/2009 of Police Station Marwar Junction, District Pali for the offences punishable under Ss. 8/15, 29 of NDPS Act and Sec. 3/25 of Arms Act. He has preferred this fifth bail application under Sec. 483 B.N.S.S., 2023 (439 Cr.P.C.).

(3.) Mr. Kailash Khilery, learned Counsel appearing on behalf of the petitioner submits that six witnesses remain to be examined in the proceedings.