RAJINDER 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 possessing 12 kgs of poppy straw, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) As per paragraph 9 of the bail application and the custody certificate, the accused has the following criminal antecedents:

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