MURAD KHAN @ MURADI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second bail application under Section 439 Cr.P.C., 1973 has been preferred by the petitioner. The first bail application filed by the petitioner under Section 439 Cr.P.C., 1973 was dismissed as not pressed with the liberty to the petitioner to file fresh bail application after filing of chargesheet.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(3.) The petitioner has been arrested in connection with FIR No.380/2015 of Police Station, Purani Abadi, District Sri Ganganagar for the offence punishable under Section 8/22 of NDPS Act.