DHARAMPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for possessing 123 grams of Alprazolam, which is a commercial quantity, in violation of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), has come up before this Court under Sec. 439 of Cr.PC, seeking bail.

(2.) In paragraph 11 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) On April 25, 2019, the petitioner, on noticing the police became perplexed, threw a packet from his trouser, and tried to take a u-turn of his bike, however, the vigilant police nabbed him. The powder was found to be some intoxicant and weighed 123 grams. The trial court granted interim bail till the report of FSL. After the FSL found the substance to be Alprazolam, the bail was rejected.