SARABJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No. 111 dated 07.04.2013 under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Basti Bawa Khel, Jalandhar. Learned counsel for the petitioner has submitted that the petitioner was a licensed chemist. In this regard, learned counsel has placed reliance on licence (Annexure P -3). Learned counsel has further submitted that the petitioner is in custody since 07.04.2013.

(2.) LEARNED State counsel, who is assisted by Head Constable Sukhraj Singh, on the other hand, has opposed the petition but has failed to controvert the factual aspect of the submissions made by learned counsel for the petitioner. Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to the satisfaction of Chief Judicial Magistrate, Jalandhar.