GURTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of COVID-19 pandemic.

(2.) Medical status report as well as custody certificate of the petitioner have been filed. The same are taken on record.

(3.) The present petition has been filed for grant of interim bail to the petitioner in case bearing FIR No.30 dated 11.02.2019 under Section 15 and 25 Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station City Moga.