RAM CHANDER Vs. STATE OF HARYANA
LAWS(P&H)-2006-3-486
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 30,2006

RAM CHANDER Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) PETITIONER is facing prosecution for commission of offence under the provisions of N.D.P.S. Act, 1985. No case is made out for grant of anticipatory bail. Dismissed. However, if the petitioner surrenders before the Court below and move an application for regular bail, the Court below is directed to decide the same within three days.;


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