HANUMANRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is unfortunate that Advocates are not appearing and are abstaining from work pursuant to the call given by the office bearers of the Bar Association. Such non-appearance is clearly illegal and in breach of the order passed by the Hon'ble Supreme Court in the case of Ex. Capt. Harish Uppal Vs. Union of India and Anr., reported in [2003 (2) SCC 45].

(2.) Heard petitioner's brother-in-law as well as learned Public Prosecutor and also perused the material on record.

(3.) The petitioner has been arrested in FIR No.5/2019 of Police Station Guda Endla, District Pali for the offences punishable under Ss. 8/15 of NDPS Act and 201 of the IPC. He has preferred this fifth bail application under Sec. 439 Cr.P.C.