SWARAN SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.27/2019 Police Station Srikaranpur, District Sri Ganganagar, for the offences punishable under Sections 8/18 and 29 of the NDPS Act. He has preferred this application for interim bail under Section 439 Cr.P.C. on the ground of ailment of his wife.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the material available on record.

(3.) Learned Public Prosecutor has produced the report of the SHO, PS Srikaranpur for perusal of the Court.