NAVNEET KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of interim bail to the petitioner in FIR No.248 dtd. 3/11/2021 under Sec. 17 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Nathusari Chopta, District Sirsa.

(3.) It has been averred in the petition that wife of the petitioner was pregnant and her delivery was expected on or before 24/1/2022.