TARUN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The status report dated 1.8.2014 filed by the Investigating Officer perused, which clearly involves the petitioner in the instant case.

(2.) The petitioner has preferred the present petition, for the grant of concession of regular bail, in a case registered against him along with his other co-accused, vide FIR No.76 dated 22.05.2013(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 Urban Estate, Patiala.

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