JUDGEMENT
ADARSH KUMAR GOEL, J. -
(1.) THE alleged recovery from the petitioner is 1 Kg. of Charas.
(2.) WITHOUT expressing any opinion on merits at this stage, no case is made out for grant of bail. Petition is dismissed. Liberty to apply again if there is delay in trial.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.