RAJWINDER SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the instant petition filed under Section 36-A of Narcotic Drugs and Psychotropic Substances Act (for short 'the Act') read with Section 167(2) of the Code of Criminal Procedure praying for the grant of regular bail to the petitioners in case FIR No.240 dated 25.10.2013, under Sections 15/22/61/85 of the Act, registered at Police Station Sadar Tarn Taran, District Tarn Taran.

(2.) The petitioners were arrested on 25.10.2013 and as per prosecution version, an alleged recovery of 1 kg. of heroin and three packets of poppyhusk weighing 20 kgs. each was effected from them.

(3.) Learned counsel for the parties have been heard at length.