ANNU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) Reply filed on behalf of respondent - State is taken on record.

(3.) This petition under Section 438 Cr.P.C. for pre-arrest bail has been filed by the petitioner - Annu @ Anil, aged about 45 years, resident of House No.3-A/147, NIT Faridabad, an accused in FIR No.192 dated 4.6.2021, under Sections 21 and 29 of NDPS Act, 61 of Excise Act, Section 51 of Disaster Management Act, Section 77 of Juvenile Justice (Care and Protection of Children) Act, 2015 and Section 188 IPC, registered with Police Station SGM Nagar, Faridabad.