ANJUL SODHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 0135 dated 27/5/2020, registered under Sec. 21 of the NDPS Act, 1985 at Police Station City Kharar, District Mohali, Punjab.

(2.) Learned counsel for the petitioner relies upon the order dated 16/8/2021 vide which, three of the co-accused namely Neelu, Ravi Verma and Parvar Singh were granted the concession of regular bail by this Court.

(3.) The operative part of the order reads as under:-