DHIRAJ KUMAR ALIAS GOLDY Vs. STATE OF PUNJAB
LAWS(P&H)-2021-7-28
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 07,2021

Dhiraj Kumar Alias Goldy Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Harnaresh Singh Gill,J. - (1.) Case is taken up for hearing through video conferencing.
(2.) The petitioner seeks regular bail in FIR No. 99 dated 22.6.2019 under Section 21 of the NDPS Act, 1985 registered at Police Station City Patti, District Tarn Taran.
(3.) Reply filed by Deputy Superintendent of Police, Sub Division Patti, District Tarn Taran, filed in the Registry, is taken on record.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.