BIKRAM SINGH MAJITHIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application filed by petitioner seeking regular bail under Sec.439 Cr.P.C in case FIR No.0002 dt.20/12/2021 registered under Sec.25,27A and 29 of the Narcotics and Psychotropic Substances Act,1985 (for short 'the NDPS Act'), Police Station Punjab State Crime, SAS Nagar, Mohali.

(2.) The background facts

(3.) The petitioner is a politician and a senior member of the Akali Dal political party. He was a Member of the Punjab State Legislative Assembly closely related to a former Deputy Chief Minister of the State and also to a Member of Parliament.