BHANWAR LAL @ BHANWARA RAM Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2016-2-110
HIGH COURT OF RAJASTHAN
Decided on February 24,2016

Bhanwar Lal @ Bhanwara Ram Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Sandeep Mehta, J. - (1.) - Heard learned counsel for the parties. Perused the material available on record.
(2.) Shri Devendra Singh, I.O. who investigated the matter at the relevant point of time, is present in Court pursuant to the directions given on 22.2.2016.
(3.) The instant bail application under Section 439 Cr.P.C. has been filed by the petitioner who is in custody in connection with F.I.R. No.27/2013, Police Station Nana, District Pali for offence under Section 8/15 of the NDPS Act.;


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