MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this petition, the petitioner seeks the concession of 'regular bail' under the provisions of Sec. 439 Cr.P.C., upon FIR No.119, dtd. 29/9/2020, having been registered at Police Station Special Task Force, Jalandhar, alleging therein the commission of offences punishable under the provisions of Ss. 21(c)/29/61/58 of the NDPS Act, 1985.

(2.) On 29/10/2021, the following order had been passed by this court, (as per the contention of learned counsel for the petitioner):-

(3.) Thereafter, a reply by way of an affidavit of the DSP, Special Task Force, Jalandhar Range, dtd. 2/12/2021, has been filed, which is ordered to be taken on record, that being in addition to the status report earlier filed by the DSP and the AIG, dtd. 26/8/2021 and 4/9/2021, respectively.