INDERJEET SINGH 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 Sec. 439 Cr.P.C in case bearing FIR No.177 dtd. 23/8/2019 registered under Sec. 22 of the NDPS Act at PS Goraya, District Jalandhar Rural.

(3.) As per allegations the petitioner was apprehended along with a plastic polythene bag containing 95 strips, each containing 10 tablets. Total 950 tablets of Tramadol Hydrochloride Clovidol 100 SR Tablets were recovered. The representative sample was drawn before the Magistrate with seal of 'JKS' and the same was sent for chemical analysis to FSL.