JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is an application for bail by the accused who was arrested in connection with an offence punishable under section 15 of the NDPS Act. He has prayed for being released on bail as per provisions of section 167(2) of the Code of Criminal Procedure.

(2.) I have heard learned counsel for the petitioner and learned Assistant Advocate-General, Haryana for the State.