KABAL SINGH ALIAS KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Kabal Singh alias Kala has preferred the instant petition for the grant of regular bail in a case registered against him, vide FIR No.202 dated 10.8.2012 (Annexure P1), on accusation of having committed an offence punishable under section 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act") by the police of Police Station Patti, District Tarn Taran, invoking the provisions of Section 439 Cr.PC.

(2.) THE prosecution claimed that on 10.8.2012, in the wake of search, 19000 tablets of Microlit, 400 capsules of Pyrimol, Spasm, 3200 tablets of Alprazolam tablets and 300 tablets of Subinol tablets were recovered from the plastic bag of the petitioner, without any permit or licence. On the basis of aforesaid recovery, the present case was registered against him in the manner depicted here-in-above.

(3.) EX -facie, the argument of learned counsel that since the police did not submit the final police report (challan) within the stipulated period, so, the petitioner is entitled to the concession of regular bail in view of section 167 (2) Cr.PC, lacks merit.