VINIT KUMAR MATHUR, J. - (1.) The present 2nd bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.86/2017, Police Station Sadri, District Pali for the offence punishable under Sections 8/15, 29 of NDPS Act and Section 3/25 of Arms Act.
(2.) The first bail application of the petitioner was dismissed on 17/02/2020 by this Court.
(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.;