GAGANDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) The petitioner has been arrested in connection with FIR No.121/2019 of Police Station Suratgarh City, District Sri Ganganagar for the offences punishable under Section 8/22 NDPS Act. He has preferred this interim bail application under Section 439 Cr.P.C.