AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.384 dated 27.08.2016 registered for the offence punishable under Sec. 20 of Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Bhupani, District Faridabad.

(2.) Heard.

(3.) Notice of motion.