JASWANT SINGH @ JASSA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition that has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 246 dtd. 11/12/2020, under Ss. 21 and 29 of the NDPS Act, 1985 and Sec. 25 of the Arms Act, 1959 at Police Station Lohian, District Jalandhar-Rural.