RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up today through Video Conference/WhatsApp due to pandemic of COVID-19.

(2.) Notice of motion. On the asking of this Court, Mr.Sandeep Vermani, Addl.A.G., Punjab accepts notice on behalf of the State. Copy of the petition has already been supplied to the State in advance. Learned counsel for the State has sent custody certificate through Whats App/Email of the Court staff which is taken on record.

(3.) This petition has been filed under Section 439 Cr.P.C. for grant of bail pending trial in FIR No.213 dated 14.6.2019 under Section 22 of the NDPS Act, 1985 registered at P.S. Phillaur, District Jalandhar.