RATAN LAL Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, as per guidelines, lawyers have been advised to refrain from coming to the Courts, therefore, hearing of the matter is being taken up only through video conferencing.

(2.) Heard learned counsel for the petitioner appearing through video conferencing and learned Public Prosecutor, present-in-person. Perused the material available on record.

(3.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in judicial custody in connection with F.I.R. No. 67/2019, Police Station Begu, District Chittorgarh registered for the offences under Ss. 8/15, 25 and 29 of the NDPS Act.