SHASHI MAHLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As is evident from the record, that first petition for regular bail bearing CRM-M No.3498 of 2013, filed by the petitioner was dismissed (as withdrawn), vide order dated 01.02.2013, by this Court.

(2.) Now the petitioner has directed the instant second petition for regular bail in a case registered against him, vide FIR No.96 dated 04.09.2012, on accusation of having committed an offence punishable under Section 22 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station Sadar Kapurthala, invoking the provisions of Section 439 Cr.P.C.

(3.) The prosecution claimed that on 04.09.2012, the petitioneraccused was apprehended and in the wake of search of his bag, 200 grams intoxicant/contraband powder (Alprazolam) was recovered from his (petitioner) possession, without any permit or license.