MANJEE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This is second bail application. First bail application was rejected on 13-11-1995 as not pressed for the reason that challan and F.S.L. report were not available to the accused applicant at that stage.

(3.) Perused the copy of charge-sheet furnished to accused application under Sections 8, 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as 'N.D.P.S. Act') for cultivating cannabis plants of 'Ganja'.