KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Punjab and Haryana by the impugned judgment and order dtd. 13/12/2024 has rejected the appellant's prayer for bail in anticipation of arrest.

(3.) The appellant figures as an accused in FIR No.77/2024 dtd. 16/9/2024, registered at Police Station Lakho Ke Behram, District Ferozepur, Chandigarh, Punjab, under Ss. 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 [NDPS Act].