MANJIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him on 22.01.2010 under Section 20 of the NDPS Act at Police Station Bawani Khera, District Bhiwani.

(3.) Learned counsel for the State has submitted that the prosecution evidence before the trial Court has been concluded and the case is now listed for final arguments.