Mahender Singh Vs State (Nct Of Delhi)

Case No: Bail Application No. 1022 Of 2024

Date of Decision: Oct. 1, 2024

Acts Referred: Code of Criminal Procedure, 1973 — Section 439#Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21, 27A, 29, 37, 50, 67

Hon'ble Judges: Neena Bansal Krishna, J

Bench: Single Bench

Advocate: Trideep Pais, Shivam Sharma, Gargi Sethi, Saloni, Richa Dhawan

Final Decision: Dismissed