MANJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this 2nd petition is for grant of regular bail to the petitioner under Sec. 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.357 dtd. 19/10/2020, for offence punishable under Ss. 22 (C ) of Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS') registered at Police Station City, Muktsar, District Sri Muktsar Sahib. The earlier one was dismissed as withdrawn.

(2.) The counsel for the petitioner submits that one of the coaccused, namely-Sandeep Kumar has already been granted concession of regular bail vide order dtd. 24/3/2021 passed in CRM-M-3117 of 2021.

(3.) Brief facts of the case are that the FIR was registered at the instance of complainant-ASI Dilbag Singh that while on patrol duty, he along with his co-officials noticed a young boy holding a polythene bag in his right hand. On seeing the police party he dropped the polythene bag and started running back. However, he was apprehended by the police party.