JIWAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard in virtual mode.

(2.) Present petition has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in FIR No.70 dtd. 14/5/2021 under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Sadar Bathinda, District Bathinda.

(3.) Learned counsel for the petitioner would contend that the recovery from the petitioner is 900 tablets of Tramadol and the total weight as per the FSL report is 321.282 grams and that the commercial quantity is 250 grams. Learned counsel would further contend that the petitioner has been in custody since 14/5/2021 and there is no other case pending against him.