BAJRANG LAL 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) per the FIR captioned above, on the allegations of possessing 12000 tablets containing 4911.96 grams of Tramadol Hydrochloride, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In paragraph 10 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. The petitioner contends that the further pre-trial incarceration would cause an irreversible injustice to the petitioner and family.