SHYAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 114/2008, Police Station Sadari, District Pali, for the offences under Sec. 8/15 of NDPS Act.

(2.) Heard and considered the arguments advanced by the learned counsel for the petitioner and learned Public Prosecutor.

(3.) Having regard to the facts and circumstances of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.