KAILASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Investigation Officer Kailash Chandra, SHO, P.S Chhoti Sadri is present in the Court as directed earlier.

(2.) Heard learned counsel for the parties. Perused the material available on the record.

(3.) The instant bail application under Section 439 Cr.P.C., 1973 has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. No. 31/2015, registered at Police Station Choti Sadari, Pratapgarh for the offences under Sections 143, 216A and 120-B of the IPC and Section 8/29 of the NDPS Act.