BHAGIRATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-petitioner has preferred this second bail application under Section 439 Cr.P.C. arising out of FIR No.220/2008 of Police Station Pratapgarh, wherein he is charged for offences punishable under Sections 8 / 15 & 25 of the NDPS Act and Sections 461 , 471 and 120-B IPC.

(2.) Initially charge-sheet was filed against four accused persons namely Ajay Solanki, Amar Singh, Dhimaram and Rajuram and investigation was kept pending against petitioner under Section 173(8) Cr.P.C. as he was not apprehended. Later on, he was apprehended and supplementary charge-sheet was also submitted.

(3.) The first bail application bearing No.7646/2017 laid on behalf of petitioner was rejected on 30th of October, 2017.