KAMALVEER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) This is second petition for grant of bail pending trial in a criminal case arising from FIR No.416, dated 20.12.2018, registered under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station City Rajpura, District Patiala.

(3.) The first petition for grant of bail filed by the petitioner was disposed of on 04.12.2019 along with another petition filed by a co-accused with the following order:-