HARINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Facing trial for offence punishable under Sec. 8 read with Ss. 15, 25 and 29 of the NDPS Act in Sessions Case No. 04/2015 pending before Special Judge, NDPS Case, Bikaner, accused petitioner has laid this second post arrest bail application.

(2.) The aforementioned case is founded on FIR No. 138/2015 registered at Police Station Jainarayan Vyas Colony, Bikaner.

(3.) The first bail application at the behest of petitioner was dismissed as not pressed on 23/10/2017.