DHARAMJIT SINGH @ GOGI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Dharamjit Singh @ Gogi son of Pritam Singh, has applied for interim bail on medical ground in a case registered against him, by virtue of FIR No.79 dated 24.08.2011, on accusation of having committed the offences punishable under Sections 15, 18, 25 and 29 of the Narcotic Drugs & Psychotropic Substances Act, 1985, by the police of Police Station Sudhar, District Ludhiana, invoking the provisions of Section 439 Cr.P.C.

(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 deep consideration of the entire matter, to my mind, the present petition for interim bail deserves to be partly accepted in this context.