NARENDRA SINGH DHADDHA - (1.) Defect is overruled for time being.
(2.) Learned counsel for the petitioner is directed to remove the defect after situation become normal.
(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.105/2021 Registered at Police Station Bhawani Mandi, District Jhalawar for the offence(s) under Section 420 and 406 of IPC.;