RAJESH KUMAR Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

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

(3.) The petitioner has been arrested in connection with FIR No. 101/2020 of Police Station Sahwa, District Churu for the offences punishable under Ss. 8/15, 25, 29 of NDPS Act. He has preferred this bail application under Sec. 439 Cr.P.C.