SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) For the reasons mentioned in the application, the same is allowed and the copies of the orders passed by the learned trial Court are taken on record as Annexure A-1 (Colly.).

(2.) For the reasons mentioned in the application, the same is allowed.

(3.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure for the grant of regular bail to the petitioner in FIR No.70 dtd. 16/6/2021, under Ss. 22 and 25 of the NDPS Act, 1985, registered at Police Station Sadar Jagroan, District Ludhiana.