BHAGWATI LAL Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

(2.) This Court perused the material available on record.

(3.) The petitioners have been arrested in FIR No.53/2019 of Police Station Hathuniya (Pratapgarh) for the offences punishable under Ss. 8/15, 8/25 & 8/29 of NDPS Act. They have preferred these bail applications under Sec. 439 Cr.P.C.