NARESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 read with Sec. 482 Code of Criminal Procedure for grant of interim regular bail to the petitioner in case FIR No.19 dtd. 9/3/2018 registered for the offence punishable under Sec. 22 of Narcotics Drugs and Psychotropic Substances Act, 1985 (in short, 'the Act’), at Police Station City-1 Mansa, District Mansa.

(2.) In compliance of order dtd. 22/1/2019, learned State counsel has placed on record report of Punjab State AIDS Control Society and has admitted that the petitioner is suffering from HIV/AIDS.

(3.) This court is of the view that petitioner be allowed to get medically treated.