GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant petition, the petitioner craves for indulgence of this Court for his being enlarged on regular bail, in case FIR No.4, dtd. 6/1/2024, under Sec. 379 of the IPC (Ss. 382, 411, 201 and 34 IPC, and Sec. 25/27 of the Arms Act, and Sec. 27 of the Narcotic Drugs and Psychotropic Substance Act, 1985, (for short 'NDPS Act,), were added later on), registered at Police Station City Malout, Disttrict Shri Mukatsar Sahib.

(2.) The instant FIR was registered on a statement by ASI Kuldeep Singh. The relevant extract of the FIR reads as under-

(3.) In asking for the relief (supra), learned counsel for the petitioner submits that in fact there was no dope test conducted despite Sec. 37 of the NDPS Act, has been invoked.