GOPAL GURJAR S/O SHRI NARAYAN LAL GURJAR Vs. STATE

JUDGEMENT

(1.) Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.191/2019, Police Station Kotdi, District Bhilwara for the offence under Sections 8/15 and 8/29 of NDPS Act.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.