NISHAN SINGH @ SHANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has preferred the instant petition, for the grant of concession of regular bail, in a case registered against him, vide FIR No.29 dated 04.04.2013, on accusation of having committed the offences punishable under Sections 21 & 22 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station Fattu Dhinga, District Kapurthala.

(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.