INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioneRs. incarcerated for violang the above -menoned provisions of Narcocs Drugs and Psychotropic Substances Act, 198 5 (NDPS Act) per the FIR caponed above, on the allegaons for possessing of 100 strips of CLOVIDOL 100 SR, has come up before this Court under Secon 439 CrPC seeking bail.

(2.) In paragraph 10 of the bail peon, the accused d eclare that they have no criminal antecedents. The declaraon remained un-re futed.

(3.) Petitioners' counsel prays for bail by imposing any stringent condions. The petitioneRs. contend that the further pre-trial incarc eraon would cause an irreversible injusce to the petitioneRs. and families.