AJAY SINGH Vs. STATE

JUDGEMENT

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

(2.) The petitioners have been arrested in FIR No. 137/2018 of Police Station Chhoti Sadari, District Pratapgarh for the offences punishable under Ss. 8/15 NDPS Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that after rejection of the second bail applications of the petitioners Ajay Singh and Rajeev Kumar, statement of the Investigating Officer has been recorded as PW-1.