ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the Covid-19 pandemic.

(2.) By this petition, the petitioner seeks the concession of 'anticipatory bail' under the provisions of Section 438 Cr.P.C., upon FIR No.217, dated 13.06.2020, having been registered at Police Station Sadar, District Fatehabad, alleging therein the commission of offences punishable under Sections 21- C/27-A of the NDPS Act, 1985.

(3.) On 07.07.2020, the following order had been passed by this Court: