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Radheshyam vs State
2021 Latest Caselaw 11928 Raj

Citation : 2021 Latest Caselaw 11928 Raj
Judgement Date : 29 July, 2021

Rajasthan High Court - Jodhpur
Radheshyam vs State on 29 July, 2021
Bench: Sanjeev Prakash Sharma

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9759/2021

Radheshyam S/o Rama, Aged About 40 Years, Meriyakhedi, P.s. Dhamotar, Dist. Pratapgarh.

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Rahul Bathi For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

Taking into consideration the nature of allegations under the

NDPS Act where the huge quantity of contraband has been

recovered, I am not inclined to grant bail to the petitioner.

In view of above, the bail application is accordingly

dismissed.

(SANJEEV PRAKASH SHARMA),J

80-1/-saurabh

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