BAGICHA SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2006-3-310
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 28,2006

BAGICHA SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Jasbir Singh, J. - (1.) THIS petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail. Allegation against the petitioner is for violationof the provisions of Narcotic Drugs and Psychotropic Substances Act, 1985. No ground is made out for grant of anticipatory bail. Dismissed.;


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