MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. praying for release of the petitioner on bail in case FIR No.166 dated 24.8.2012 under Sections 18/61/85 of the NDPS Act registered at Police Station Sadar Dhuri, Distt. Sangrur.

(2.) The petitioner was found to be in possession of 3 Kgs. of opium.

(3.) Learned counsel for the petitioner contends that the petitioner is in custody since 24.8.2012 and that the non-commercial quantity of opium prescribed is 2.5 Kgs. Besides from the entire 3 Kgs. recovered from the petitioner the opium would depend upon the chemical analyst report. He further states that there is no other case pending against him.