PREM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is being taken up for hearing through Video Conferencing due to Covid-19 pandemic.

(2.) Prayer in the application is for addition of offence under Sec. 29 NDPS Act, 1985 in the head-note and prayer clause of the main petition.

(3.) Notice of the application. Mr. Anant Kataria, Addl. A.G. Haryana, accepts notice on behalf of the State of Haryana and states that he has no objection to the prayer made in the application.