DR.DHANANJAYA Y CHANDRACHUD,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal arises from a judgment and order of a Single Judge of the High Court of Judicature at Allahabad dated 7 May 2019, by which bail was granted to the respondent, who is alleged to be involved in the commission of offences punishable under the provisions of the Narcotic Drugs and Psychotropic Substances Act 1985[1]. [1] "NDPS Act" ;