KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of BNSS for the grant of anticipatory bail to the petitioner in case FIR No. 679 dtd. 16/10/2024, under sec. 21of NDPS Act, 1985 and sec. 42 Prisons Act, 1894 registered at Police Station Azad Nagar, District Hisar.

(2.) Prosecution story, set up in the present case as per the version in the FIR reads as under :-

(3.) Contentions