POONAM CHAND Vs. STATE, THROUGH P P
LAWS(RAJ)-2020-12-72
HIGH COURT OF RAJASTHAN
Decided on December 10,2020

POONAM CHAND Appellant
VERSUS
State, Through P P 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.) This Court perused the material available on record.
(3.) The petitioner has been arrested in connection with FIR No.13/2020 of Police Station Rajiyasar, District Sriganganagar for the offences punishable under Sections 8/22 and 29 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.;


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