SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating since April 10, 2021, upon his arrest for allegedly possessing a commercial quantity of poppy straw, in violation of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), has come up before this Court under Sec. 439 of CrPC, seeking bail.

(2.) In paragraph 13 of the bail application, the accused declares no criminal antecedents.

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