KARANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This petition under Sec. 439 Cr.P.C. is filed seeking regular bail in F.I.R. No. 279, dtd. 28/10/2020, under Ss. 21(c], 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter 'the Act'], registered at Police Station City Tarn Taran, District Tarn Taran.

(3.) As per the case set up, there was chance recovery of 270 grams of heroin from the Karandeep Singh @ Sunny (petitioner] and 150 grams thereof from Joban Singh @ Bikka.