SONU SANSHI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-5-27
HIGH COURT OF RAJASTHAN
Decided on May 12,2021

Sonu Sanshi Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

NARENDRA SINGH DHADDHA, J. - (1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 20/2021 Registered at Police Station Kanota, District Jaipur City (East) for the offence(s) under Section 8/20 of NDPS Act.
(2.) Learned counsel for the petitioner submits that the petitioner is behind the bars since 08.01.2021. Recovery was made from coaccused Hanuman Meena and Vijay Sanshi and they were enlarged on bail by the coordinate bench of this court. Chargesheet has been filed against the petitioner and conclusion of trial will take long time.
(3.) Learned Public Prosecutor has opposed the bail application.;


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