DALIP ALIAS SAM Vs. STATE OF U. P.

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.143 dated 01.07.2019 under Section 22 of NDPS Act, registered at Police Station Sector 36, Chandigarh.

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