HOSHIAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As is evident from the record that the first petition (CRM No. M-17328 of 2014) filed by the present petitioner was dismissed as withdrawn by this Court, vide order dated 26.5.2014.

(2.) Now the petitioner has preferred the instant 2nd petition, for the grant of concession of regular bail, in a case registered against him, by virtue of FIR No.151 dated 21.9.2013 (Annexure P1), on accusation of having committed an offence punishable under Section 21 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station Sadar, Ludhiana.

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