STATE OF HARYANA Vs. SAMARTH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) Both these appeals arise out of independent orders passed by the High Court of Punjab and Haryana at Chandigarh granting pre-arrest bail to the respondents herein who were implicated for alleged offences under Ss. 17, 27A and 85 of the NDPS Act, 1985.

(3.) Heard learned Additional Advocate General for the State of Haryana and learned counsel appearing on behalf of the respondents.