PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner 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 that petitioner alo ng with other co-accused recovered 3170 tablets, out of which 2000 tablets contained Tramadol Hydrochloride, has come up before this Court under Secon 439 CrPC seeking bail.

(2.) In paragraph 10 of the bail peon, the accused d eclares that he has no criminal antecedents.

(3.) Petitioner's counsel prays for bail by imposing any stringent condions. The petitioner contends that the pre-trial incarceraon w ould cause an irreversible injusce to the petitioner and family.