JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for grant of regular bail to the petitioner in FIR No.178 dtd. 29/7/2021 registered under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as "the Act of 1985") at Police Station City South Moga, District Moga.

(2.) It is further contended that the question whether the recovery effected from the ground has been effected from the conscious possession of the petitioner or not in the present case, is also a debatable issue and on the said aspect, learned counsel for the petitioner has relied upon a judgment passed by the Coordinate Bench of this Court in Ravi Kumar Vs. State of Punjab, reported as 2019(4) RCR (Criminal) 714.

(3.) This Court has heard the learned counsel for the parties and has perused the paper book.