MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video conferencing.

(2.) The present petition has been filed under Sec. 439 Cr.P.C. for the grant of regular bail in FIR No. 156 dtd. 20/6/2018 registered under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Sec. 61 of the Punjab Excise Act, 1914, at Police Station Talwandi Sabo, district Bathinda.

(3.) The petitioner is being prosecuted for having been found in illegal possession of 659 grams of Tramadol and 78 grams of Alprazolam.