GURDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Gurdev Singh son of Sukha Singh, has preferred the instant petition for the grant of concession of regular bail, invoking the provisions of section 439 Cr.P.C., in a case registered against him along with his other co -accused Bachittar Singh, vide FIR No. 290 dated 28.10.2013, on accusation of having committed an offence punishable under section 15 of The Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act"), by the police of Police Station Rai, District Sonepat.

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

(3.) EX facie the arguments of learned counsel that the car in question did not belong to the father of the petitioner and since he (petitioner) has been falsely implicated in this case, so, he is entitled to the benefit of regular bail, are not only devoid of merit but misplaced as well.