KULWINDER SINGH @ GABBAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Kulwinder Singh @ Gabbar son of Sukha Singh, has directed the instant petition for the grant of regular bail in a case registered against him along with his other main co-accused Jugla Ram and others, vide FIR No.213 dated 03.05.2011, for the commission of offences punishable under Sections 15 & 29 of the Narcotic Drugs & Psychotropic Substances Act, 1985(hereinafter to be referred as "the Act"), by the police of Police Station City Thanesar, District Kurukshetra, 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 assistance and after considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.