MOHD ZUBER Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Exemption is granted subject to all just exceptions. Bail Appln. No. 3821/2006:

(2.) The petitioner seeks regular bail in case under Sections 29/61/85 of the NDPS Act registered against him vide FIR 37/2006 with Police Station Narcotics Branch, Kamla Market.

(3.) Notice, Mr. Sunil K. Kapoor APP for the State accepts notice of this application on behalf of the respondent/State.