ANWAR KHAN Vs. STATE
LAWS(RAJ)-2020-10-88
HIGH COURT OF RAJASTHAN
Decided on October 13,2020

ANWAR KHAN Appellant
VERSUS
STATE Respondents

JUDGEMENT

Vinit Kumar Mathur,J. - (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 Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.09/2020, Police Station Mandal, District Bhilwara for the offences under Sections 8/22 of the NDPS Act.
(3.) Heard learned counsel for the parties. Perused the material available on record.;


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