VEER 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) as per the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) Petitioner has not given details of his criminal history, but as per status report filed by State counsel, the petitioner has following criminal antecedents:- <FRM>JUDGEMENT_35_LAWS(P&H)11_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, declaration of assets by the petitioner and their spouse, 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.