JAGRAJ SINGH @ RAJU Vs. STATE

JUDGEMENT

(1.) Petitioner-Jagraj Singh @ Raju has filed this petition under section 438 of the Code of Criminal Procedure, 1973 (for brevity, 'Cr.P.C.') for grant of anticipatory bail in case FIR No. 28 dated 10.05.2017, registered at Police Station Sehna, District Barnala, under Sections 15 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Notice of motion was issued in this case. Learned State counsel has put in appearance on behalf of the respondent-State and contested this petition.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.