JITENDER Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) CRL.M.A.11295/2015 (Exemption) Exemption granted subject to all just exceptions. The application is disposed of accordingly. BAIL APPLN.1597/2015 The present is an application under section 439 Cr.P.C., 1973 for grant of bail in FIR No.70/2013, under sections 21 and 29 of the NDPS Act, registered at Police Station- Sagarpur, Delhi.

(2.) Notice.

(3.) Ms. Radhika Kolluru, learned APP accepts notice and files a status report in response. The same is taken on record.