MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerated for violating the above-mentioned provisions of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), Excise Act, P.C. Act and offences under IPC has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In paragraph 5 (n) of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions and states that they would have no objection to the conditions, i.e., surrender of weapons and are also voluntarily agreeable to the condition that till the conclusion of the trial, the petitioner shall keep only one mobile number, which is mentioned in AADHAR card, if any, and within fifteen days undertakes to disconnect all other mobile numbers. The petitioner contends that the further pre-trial incarceration would cause an irreversible injustice to the petitioner and family.