HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Harpreet Singh, the petitioner has sought regular bail in a case registered by way of FIR No124 dated 11.07.2012 at Police Station Adampur, District Jalandhar, for an offence punishable under section 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (for short the Act).

(2.) Learned counsel for the petitioner has contended that the petitioner has been charged in this case for keeping in his possession Spasmo Proxyvon capsules which were 1152 in number. According to him, the report of the Review Committee to which the matter was referred, has been received to the effect that the petitioner is not liable to be prosecuted under the NDPS Act and could be prosecuted under Drugs & Cosmetics Act,1940. He has further submitted that the petitioner is in custody with effect from 11.07.2012, the date of FIR and he is entitled to bail.

(3.) Learned State counsel has opposed the bail plea.