RAMESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under Section 439 of the Code of Criminal Procedure (in short "The Code") seeking bail pending trial in the case F.I.R. No. 363 dated 6.8.1995 registered at Police Station Assandh, District Karnal, under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) NOTICE of this petition was issued to the Advocate General, Haryana on 19.10.1995.

(3.) I have heard the learned counsel for the parties.