POORAN RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.10518/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(3.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 24/01/2020 by Police Station Panihar Distt. Gwalior (M.P.) in connection with Crime No.14/2020 registered for offence under Section 8 / 20 of NDPS Act.