GAURI SHANKAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for grant of pre-arrest bail to the petitioner - Gauri Shankar, an accused in case FIR No.127 dated 22.7.2017, under Section 15 of the NDPS Act, registered with Police Station Sadar, Hoshiarpur, District Hoshiarpur.

(2.) Notice of motion.

(3.) At the asking of the Court, Mr. K.S. Aulakh, DAG, Punjab, accepts notice on behalf of respondent - State. Copy of the petition is supplied to him.