BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.15 dtd. 14/8/2018 under Ss. 18, 21, 29 and 30 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') registered at Police Station SSOC, Fazilka (Punjab). Pending this Special Leave Petition (Crl.) No.1359 of 2021, the petitioner has also filed I.A. No.88206/2021 seeking interim bail for 15 days to enable him to make arrangements for the wedding of his sister (Amarjeet Kaur) which is stated to be fixed for 5/8/2021.

(2.) The State of Punjab has filed counter affidavit to the main petition as well as to the application seeking interim bail.

(3.) We have heard learned counsel for the parties and perused the record.