HARDEEP SINGH @ NIMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing today through video conferencing due to pandemic of COVID-19.

(2.) This is the first petition filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner pending trial in case FIR No. 237 dated 2.12.2019 under Section 22, 39 Act No. 61 year 1985 of NDPS Act Police Station, Bhikhi, District Mansa.

(3.) Heard.