LOVEDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this 3rd petition is for grant of regular bail in FIR No.35 dtd. 1/5/2019 under Sec. 21/25/29 of NDPS Act, registered at Police Station STF, District STF Wing, SAS Nagar, Mohali; earlier two petitions were dismissed as withdrawn on 10/2/2020 and 15/9/2021.

(2.) This offence comes under the scope of NDPS Act. That this information is true, solid and reliable which is being recorded as per procedure.

(3.) It is next argued by the counsel for the petitioner that in allthese documents, which are typed documents, somewhere the name of Baljit Singh is mentioned as hand written and in some documents it is typed, which shows that the same were not prepared at the spot and were prepared later on.