DARA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Dara Singh son of Gagan Singh, has preferred the instant petition for the grant of regular bail, invoking the provisions of Section 439 Cr.P.C., in a case registered against him along with his other co -accused, vide FIR No.155 dated 07.08.2013, for the commission of offences punishable under Sections 15, 16 and 27 -A of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station Kalanwali, District Sirsa.

(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 of the entire matter, to my mind, there is no merit in the present petition in this context.