NAVKARAN 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.) The lawyers have been abstaining from work since Oct 31, 2022. In paragraph 12 of the bail petition, the accused declares the he has no criminal antecedents. Perusal of the file reveals that the co-accused has been granted bail vide order dtd. 27/9/2022 passed by this Court in CRM-M-38147-2022.

(3.) In Maulana Mohd Amir Rashadi v. State of U.P., (2012) 3 SCC 382, Hon'ble Supreme Court holds,