LAWS(P&H)-2020-9-49

GURPREET SINGH @ BIKKU Vs. STATE OF PUNJAB

Decided On September 10, 2020
Gurpreet Singh @ Bikku Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Petitioner seeks benefit of regular bail pending trial in FIR No.85 dated 08.07.2019 under Sections 22/29/61/15 of NDPS Act registered at Police Station Longowal, District Sangrur.

(3.) Counsel for the parties have been heard.