SUKHRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Sukhraj Singh son of Gurdev Singh, has directed the instant petition for the grant of concession of regular bail in a case registered against him along with his other co -accused Mukesh Kumar son of Somnath, vide FIR No. 49 dated 10.4.2013 (Annexure P2), on accusation of having committed an offence punishable under section 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act") by the police of Police Station Makhu, District Ferozepur.

(2.) NOTICE of the petition was issued to the State.

(3.) EX facie, the celebrated arguments of learned counsel that the petitioner has been falsely implicated in this case by the police, only the manufactured drugs were recovered from his possession and since no offence is made out under the NDPS Act, so, the petitioner is entitled to the concession of regular bail, lack merit.