GAURAV VERMA @ SUNNY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No. 16948 of 2014

(2.) APPLICATION is allowed as prayed for.

(3.) THIS order shall dispose of the present petition filed under Section 167(2) Cr.P.C. praying for the grant of regular bail to the petitioner in case F.I.R. No. 245 dated 22.9.2013 under sections 22/61/85 of N.D.P.S. Act, registered at Police Station, Gobindgarh Mandi, District Fatehgarh Sahib.