DILBAG SINGH @ BAGGA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no. 65 dated 02.06.2011, under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called as 'the NDPS Act') registered at police station Bhikhiwind, District Tarn Taran.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Tarn Taran dismissing bail application filed by the petitioner.

(3.) Brief allegations against the petitioner-accused are that, he was intercepted by the police while carrying polythene bag in black colour in his right hand and on search, the same was found containing intoxicating powder weighing 500 gms. On being analysed by the Chemical Examiner, report was received to the effect that the same contained 64.28% of Amphetamine Sulphate.