JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.0053 dated 29.03.2019 registered under Sections 21, 25, 27, 29 of the NDPS Act at Police Station Gharinda, District Amrtisar Rural.

(2.) The alleged recovery is of 275 grams of heroin from the petitioner.

(3.) Learned counsel for the petitioner submits that de hors the other mandatory compliance of the provisions under NDPS Act, the police has not deducted weight of the polythene bag in which the alleged contraband was contained.