HARDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video-conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C. in case bearing FIR No.01 dated 05.01.2020 under Section 22 of NDPS Act registered at Police Station Sadar Nawanshaher, District SBS Nagar.

(3.) As per prosecution case, 12 injections of Buprenorphine each containing 2 ml were allegedly recovered from the petitioner.