MOHAN LAL Vs. STATE

JUDGEMENT

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

(2.) The instant second application for bail has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.68/2015, Police Station Mangalwad, District Chittorgarh, for the offences under Sections 8/15, 29 of the NDPS Act.

(3.) The first bail application on behalf of the petitioner was filed when investigation was pending and thus, learned counsel for the petitioner did not press the same at that stage. Now the charge -sheet has been filed, hence, this second bail application.