LAKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking regular bail in FIR No. 188 dated 04.10.2019, under Section 22 of the NDPS Act, registered at Police Station Sadar Samana, District Patiala.

(3.) Learned counsel for the petitioner contends that the allegations in the FIR are that tablets containing Tramadol Hydrochloride with a total weight of 413.92 grams were recovered from him. The petitioner is not involved in any other case under the NDPS Act. He is in custody for over 10 months. He has relied upon the judgments of Coordinate Benches of this Court in the case of Kashmir Singh vs. State of Punjab, in CRM-M-7437 of 2019, decided on 21.02.2019, the petitioner therein had been granted regular bail as he was in custody for over seven months and the judgment in the case of Karaj Singh vs. State of Punjab, in CRM-M-23811 of 2018, decided on 09.07.2018, the petitioner therein had been granted regular bail after custody of six months.