KAMAL KANT Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2014-1-347
HIGH COURT OF RAJASTHAN
Decided on January 13,2014

KAMAL KANT Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Kanwaljit Singh Ahluwalia, J. - (1.) Present application has been filed under Section 439 Cr.RC. for grant; regular bail to the petitioner in a case arising out of F.I.R. No. 88/201! registered at Police Station, Gegal, Ajmer, for commission of offence punishable under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
(2.) Due to error committed by the trial Court, this Court had also passed wrong orders.
(3.) S.B. Criminal Miscellaneous Bail Application No. 12810/2013, was preferred on behalf of accused- Vijendra Singh Shekhawat @ Vijju, and same was listed before this Court on 19.12.2013.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.