GURWINDER SINGH @ BABLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As is evident from the record that the first petition for the grant of concession of regular bail, bearing CRM No. M-16937 of 2014 filed by the present petitioner, was dismissed as withdrawn, vide order dated 22.5.2014 by this Court.

(2.) Now the petitioner has preferred the instant 2nd petition, for the grant of same benefit of regular bail, in a case registered against him, vide FIR No.90 dated 3.9.2013 (Annexure P1), 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 Mehta, Distt. Amritsar.

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