JAGSEER DASS 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 of the Cr.P.C. for the grant of 'regular bail' to the petitioner, in case FIR no. 13 dated 21.01.2020, registered at Police Station Bhikhi, District Mansa, for the alleged commission of offences punishable under Sections 22 of the NDPS Act, 1985, (Section 29 of the Act of 1985 was added later on).

(3.) Learned counsel for the petitioner submits that the petitioner was issued a licence to store and sell drug except Schedule 'S' drugs and till the year 2018, Tramadol Hydrochloride was not a drug that fell within the purview of the NDPS Act, 1985, and since the petitioners' licence was valid till the year 2021, the drugs already purchased by him were still lying with him and consequently, he is not guilty of any offence punishable under the NDPS Act.