GURDEEP SINGH @ BABA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Gurdeep Singh @ Baba son of Ram Singh, has preferred the instant petition for the grant of regular bail in a case registered against him, vide FIR No. 114 dated 27.12.2012, on accusation of having committed offences punishable under Sections 21 and 22 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station Tarsika, District Amritsar, invoking the provisions of Sections 439, 167 Cr.P.C. and 36(4) of the NDPS Act. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.