SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of regular bail in FIR No. 47 dated 03.10.2012 under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Khem Karan, District Tarn Taran.

(2.) Notice of the application was given to the State.

(3.) Mr. Amarinder Singh Klar, Assistant Advocate General, Punjab has put in appearance to contest the prayer for bail.