LAWS(P&H)-2014-9-594

DALRAJ @ RAJA Vs. STATE OF PUNJAB

Decided On September 29, 2014
DALRAJ @ RAJA Appellant
V/S
STATE OF PUNJAB Respondents

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.63 dated 06.04.2013, 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 Patran, District Patiala.

(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.