BAHADUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Since both the above petitions arise from a common FIR, therefore, both are amenable for a common verdict, being made thereons.

(2.) Through the instant petitions, cast under Sec. 439 Cr.P.C., the petitioners crave for indulgence of theirs becoming admitted to regular bail, in respect of FIR bearing No. 321 of 7/8/2021, registered at Police Station Patra, District Patiala, wherein an offence, constituted under Sec. 22/61/85 of the NDPS Act, 1985 (for short 'Act'), is embodied.

(3.) Uncontrovertedly, the psychotropic substance(s), carrying a weight which makes them fall within the ambit of commercial quantity thereof, became recovered from a car make Hyundai Elantra of white colour bearing registration No. CH-01-BC-4180. Both the petitioners were occupants of the said car.