RAJWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Rajwinder Singh son of Karnail Singh, has directed the instant petition for the grant of regular bail, in a case registered against him, vide FIR No.59 dated 23.10.2012, for the commission of 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 Smalsar, District Moga.

(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 considering the entire matter deeply, to my mind, there is no merit in the instant petition in this context.