BITTU @ RAVINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Bittu @ Ravinder Kumar son of Krishan Kumar, has preferred the instant petition for regular bail in a case registered against him, vide FIR No.64 dated 03.06.2012, for the commission of 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 Bahav Wala, District Fazilka, invoking the provisions of Section 439 Cr.P.C.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after deep consideration of the entire matter, to my mind, there is no merit in the present petition in this context.

(3.) Ex facie, the argument of learned counsel that since the manufactured Narcotic Drugs and Psychotropic Substances were recovered from possession of the petitioner, so, the provisions of the NDPS Act, are not applicable, is not only devoid of merit but misplaced as well.