SHAMMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 438 Crimial P.C. for grant of anticipatory bail in case FIR No.200 dated 13.11.2014 registered for the offence under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station City Sunam, District Sangrur.

(2.) Notice of motion has been issued in this case.

(3.) Mr. S.S. Chandumajra, learned Deputy Advocate General, Punjab has put in appearance on behalf of the respondent-State and contested this petition.