SATVIR 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) per the FIR captioned above, on the allegations of possession of 1kg 500 grams of heroin, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In paragraph 13 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_44_LAWS(P&H)6_2023_1.html</FRM>

(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.