MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner under arrest for violating the provisions as mentioned above of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), per the FIR captioned above, has come up before this Court under Sec. 439 Cr.P.C. seeking bail on the ground that the quantity of contraband is less than commercial and rigours of S. 37 of NDPS Act do not apply.

(2.) In para 15 of the bail petition, it is mentioned that the petitioner is not proclaimed offender in any case as per information received by his family.

(3.) The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.