PREM 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 paragraph 10 of the present petition, the petitioner declares the following criminal history:- <FRM>JUDGEMENT_66_LAWS(P&H)12_2022_1.html</FRM>

(3.) Ld. Counsel for the petitioner submits that the co-acused/Gursewak Singh @ Baba and Rajbir Singh @ Raja, have already been granted bail by this Court vide orders dtd. 14/10/2022 passed in CRM-M-46449-2022 and 27/9/2022 passed in CRM-M-38147-2022 respectively. He further contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.