RAJEEV KUMAR 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 950 tablets, weighing 317.63 grams, and containing Tramadol Hydrochloride, had come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In paragraph 14 of the bail petition, the accused declares that he has no criminal antecedents, however, as per para 5 of the reply, the petitioner has the following criminal antecedents: <FRM>JUDGEMENT_20_LAWS(P&H)3_2023_1.html</FRM>

(3.) The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.