DAMANJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the COVID-19 pandemic.

(2.) This petition has been filed under the provisions of Section 439 Cr.P.C., for grant of 'regular bail' to the petitioner, in case FIR No. 68 dated 03.07.2019, registered at Police Station City Morinda, District Rupnagar, for the alleged commission of an offence punishable under Section 22 of the NDPS Act, 1985.

(3.) Learned counsel for the petitioner submits that the petitioner has been in custody for almost 11 months now, he having been arrested on 03.07.2019, with no other case under the provisions of the NDPS Act ever having been registered against him.