SHABRATI Vs. STATE

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Sanjay Kumar Sharma Advocate on behalf of the applicant Shabrati pertaining to F.I.R. No. 182/2009 of Police Station Bhawanimandi, District Jhalawar in the offences under Sections 8/21 of N.D.P.S. Act.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.