GOPAL KRISHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As is evident from the record that the first petition (CRM No. M-11121 of 2014) filed by the present petitioner was dismissed as withdrawn by this Court, vide order dated 9.4.2014.

(2.) Now the petitioner has preferred the instant 2nd petition, for the grant of concession of regular bail, in a case registered against him along with his other co-accused, by virtue of FIR No.73 dated 28.06.2013 (Annexure P1), 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 Banur, District Patiala.

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