SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this petition, the petitioner seeks the concession of bail under the provisions of Sec. 439 of the Cr.P.C, upon FIR no. 137, dtd. 14/5/2020, having been registered at Police Station City, Sunam, District Sangrur, alleging therein the commission of offences punishable under Ss. 21/25/29 of the NDPS Act, 1985.

(2.) On 20/7/2021, the following order had been passed by this court (after orders having been passed prior thereto also):-

(3.) He submits that that shows that actually no such recovery was made from the car at the time shown in the FIR, with the petitioners' mother having been later forced by the police to produce the said documents.