GURLAL SINGH @ LALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Gurlal Singh @ Lali son of Jassa Singh, has directed the instant petition for the grant of anticipatory bail, in a case registered against him, vide FIR No.144 dated 12.08.2012, on accusation of having committed an offence punishable under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act'), by the police of Police Station Jhabhal, District Tarn Taran, invoking the provisions of Section 438 Cr.PC.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, there is not merit in the present petition in this context.