CHANDER SHEKHAR Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) Petitioner seeks benefit of regular bail pending trial in FIR No.144 dated 12.08.2014 under Section 22 of NDPS Act, registered at Police Station Kambo, District Amritsar Rural.

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