SIMARJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a second petition filed under Section 439 Cr.P.C. for the grant of regular bail to the petitioner in respect of FIR No.24 dated 15.02.2020 registered under Sections 22, 25 and 27-A of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Budhlada City, District Mansa.

(2.) Learned counsel for the petitioner submits that in the present case, allegedly recovery of 900 tablets of Clovidol 100 SR was effected from the petitioner as well as co-accused. Learned counsel for the petitioner further submits that the said recovery was done from a bag, which was tied on the handle of the motorcycle, which was being driven by co-accused namely, Harsimrandeep Singh. Learned counsel for the petitioner further submits that the said co-accused namely, Harsimrandeep Singh and another co-accused namely, Jasdeep Singh have already been granted the benefit of regular bail by this Court and, therefore, on the ground of parity, the petitioner be also granted the benefit of regular bail, especially, in view of the fact that there is no other case pending against the petitioner.

(3.) Learned State counsel has filed custody certificate as well as status report in the Court today and the same are taken on record.