BALWINDER SINGH @ BINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No.116 dated 22.4.2014 registered for the offences punishable under Sections 15 and 16 of Narcoti Drugs & Psychotropic Substances Act at Police Station City Mandi Dabwali, Sirsa.

(2.) Notice of motion.

(3.) On the asking of this Court, Mr. Ashok Muthreja, DAG, Haryana, who is present in Court, accepts notice on behalf of the State.