RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Allowed as prayed for.

(2.) Annexures P-3 and P-4 are taken on record subject to all just exceptions. Main Case

(3.) The present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No. 73 dtd. 19/6/2020 under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station STF Phase-4, District SAS Nagar.