UMA DUTT SHUKLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 438 Cr. P.C., 1973 for grant of anticipatory bail in criminal complaint No.179/03-05-2016, SC-61/08-12-2016 titled "State (through Drugs Control Officer, Rohtak) Vs. Raj Kumar Sapra and others" under Sections 18 and 27 of the Drugs and Cosmetic Act, 1940 (summoning under Sections 27(a)/17 of Drugs and Cosmetic Act), District Rohtak, Haryana.

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

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