HARPAL SINGH Vs. STATE
LAWS(RAJ)-2020-12-21
HIGH COURT OF RAJASTHAN
Decided on December 02,2020

HARPAL SINGH Appellant
VERSUS
STATE Respondents

JUDGEMENT

PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
(2.) The petitioner has been arrested in connection with FIR No. 103/2019 of Police Station Pilibanga, District Hanumangarh for the offences punishable under Sections 8/15 and 25 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioner submits that the petitioner's case is similar to Baljeet Singh, Surendra Kumar Jyani and Ashok Kumar, who have granted bail by this Court.;


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