MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the present petition filed under Section 439 Cr.P.C. praying for the grant of regular bail to the petitioner in case F.I.R. No. 122 dated 7.8.2013 under sections 21, 22, 61, 85 of N.D.P.S. Act, registered at Police Station, Chamkaur Sahib, District Rupnagar. Learned counsel for the parties have been heard.

(2.) As per prosecution version an alleged recovery of 1200 M.L. intoxicating liquid was effected from the petitioner and which as per report of F.S.L. contains Codeine Phosphate.

(3.) It has gone uncontroverted that 1200 M.L. would be equivalent to 1092 gms. As per Schedule to the N.D.P.S. Act 1000 gms. and above of such intoxicating liquid would be construed as commercial quantity.