VINOD MUKHIYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Sec. 439 Cr.P.C in case bearing FIR No.0086 dtd. 12/11/2020, registered under Sec. 20-B of the NDPS Act at Police Station GRP Ambala Cantt, District GRP, Ambala Cantt.

(3.) 20 kgs. of ganja was allegedly recovered from the petitioner.