AMANDEEP SINGH ALIAS HAPPY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having recovered the commercial quantity/heavy recovery of Narcotic Drugs & Psychotropic Substances in question, including the recovery of 900 capsules of Parvon Spas, 100 injections, 50 vials of Rescof Syrup etc. from the possession of petitioner-accused and having completed all the statutory procedures, a criminal case was registered against him and his other co-accused, by means of FIR No.122 dated 4.6.2012 for the commission of offences punishable under sections 21 and 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act") by the police of Police Station Sri Muktsar Sahib (Punjab).

(2.) The first petition, vide CRM No. M-22118 of 2012 titled as "Amandeep Singh Vs. State of Punjab" for regular bail filed by petitioner Amandeep Singh alias Happy was dismissed as withdrawn by this Court, by virtue of order dated 26.7.2012. Now, he has preferred the instant 2 nd petition for the grant of regular bail in the indicated case, invoking the provisions of Section 439 Cr.PC.

(3.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after deep consideration over the entire matter, to my mind, there is no merit in the present 2 nd petition as well.