BHIM RAM Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) With the consent of learned counsel for the parties, hearing of the bail application is pre-poned to today and taken up on Board for final disposal.

(3.) The petitioner prays for grant of bail pending trial in a criminal case arising from FIR No.0204, dated 29.08.2018, registered under Section 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Kalanwali, District Sirsa.