SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for possessing an intermediate quantity of 100 gram heroin, in violation of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) has come up before this Court under Sec. 439 CrPC seeking bail on the ground that the quantity of contraband is less than commercial and rigours of S. 37 of NDPS Act do not apply.

(2.) In paragraph 13of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_75_LAWS(P&H)9_2023_1.html</FRM>

(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, tracking through GPS location (ON) mode. The petitioner contends that the further pre-trial incarceration would cause an irreversible injustice to the petitioner and family.