SAHAB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) Reply filed by the State be taken on record.

(3.) This petition for pre-arrest bail under Section 438 Cr.P.C., has been filed by petitioner - Sahab Singh @ Sabbi, aged about 39 years, s/o Darshan Singh, resident of Dera Bachgawan, PS Sadar Kurukshetra University, Kurukshetra, District Kurukshetra, being accused in case FIR No. 97 dated 23.3.2021 for offences under Section 21 of the NDPS Act, registered at Police Station Kurukshetra University, Kurukshetra.