CHYANAN Vs. STATE OF RAJASTHAN

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 second bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 364/2019, Police Station Sadulshahar, District Sriganganagar for the offence under Ss. 8/21, 29 of NDPS Act.

(3.) Heard Mr. Mangi Lal Vishnoi, learned counsel for the petitioner. Perused the material available on record.