SANJEEV KUMAR (GAGRI) Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 439 Cr.P.C., 1973 seeking regular bail in FIR No. 45 dated 04.03.2016 registered under Sections 22/61/85 of NDPS Act at Police Station City Rajpura, District Patiala.

(2.) Heard learned counsel for the rival parties.

(3.) Custody certificate filed by the State is taken on record.