SOBHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has directed the instant petition, for the grant of concession of regular bail, in a case registered against him along with his wife Tarsem Kaur, vide FIR No.83 dated 27.06.2012, on accusation of having committed an offence punishable under Section 22 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station Malout, District Sri Muktsar Sahib.

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

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration over the entire matter, to my mind, there is no merit in the present petition in this context.