JAMES O IGWI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic. CRM-14898-2021

(2.) For the reasons given in the application, it is allowed. Hearing of the main petition is preponed to today and is ordered to be taken on Board. Main Case

(3.) Vide the instant petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner seeks grant of regular bail in FIR No.109, dtd. 29/3/2017 registered under Ss. 21, 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (for short "the NDPS Act") registered at Police Station Zirakpur, District Sahibzada Ajit Singh Nagar, Mohali, Annexure P-l.