SUJJAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for interim bail for medical reasons.

(2.) He is facing prosecution in a criminal case arising from FIR No.580, dtd. 30/10/2020, registered under Ss. 15, 20, 27-A, 29/61/85 of NDPS Act and Sec. 201 IPC, at Police Station Sadar Thanesar, District Kurukshetra.

(3.) In order to verify the assertions made in the petition, a reply on behalf of the State has been filed.