Afsar @ Aada Kilo Son Of Ashfaq vs State Of Rajasthan
2021 Latest Caselaw 3887 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Second Bail Application No.
                                                            13012/2021

                                   Afsar @ Aada Kilo Son Of Ashfaq
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/08/2021

Learned Public Prosecutor is directed to file copy of the

earlier F.I.R., pertaining to NDPS Act.

List this matter after two weeks.

(PANKAJ BHANDARI),J

ARTI SHARMA /50

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