JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for regular bail has been filed by petitioner -Jasbir Singh @ Mota - an accused in FIR No.234 dtd. 10/9/2020, under Ss. 22(C) of NDPS Act, registered at Police Station City Patti, Tehsil Patti, District Tarn Taran.

(3.) Briefly stated, the facts of the case as per prosecution story are that on 10/9/2020, when nabbed by the police, the petitioner was found in conscious possession of contraband in the form of 2300 intoxicant tablets without any permit or licence or medical prescription coming within category of commercial quantity. He was accordingly arrested. The contraband was seized. The petitioner had approached the Court of Judge, Special Court, Tarn Taran by filing an application for regular bail, which was declined by the said Court vide order dtd. 15/1/2021, as such, he has approached this Court with the same request. Notice of the petition was given to respondent - State and counsel representing the State has put in appearance.