HEMANT KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The 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.0222, dated 24.08.2019, registered under Sections 22/25 of Narcotic Drugs and Psychotropic Substances Act 1985, at Police Station Sardulgarh District Mansa.

(3.) The first petition was dismissed as withdrawn, with liberty to file a fresh one.