BHOMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No. 165/2018 of Police Station Nimbahera, District Chittorgarh for the offence punishable under Sec. 8/15 of the NDPS Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners submitted that in connection with the present FIR, the petitioners have been arrested on 7/4/2018 and charge sheet against them was filed on 29/9/2018.