GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail in case F.I.R. No.45 dtd. 26/7/2023 registered under Ss. 22/61/85 of NDPS at Police Station Rureka Kalan, District Barnala.

(2.) Learned counsel for the petitioner relies upon custody certificate produced by the State to submit that the petitioner has undergone actual custody of 6 months and 1 day and has clean antecedents. From the possession of the petitioner 70 strips of tramadol hydrochloride (containing 10 tablets) were recovered i.e. total 700 intoxicant tablets, which is non-commercial quantity. He further relies upon order dtd. 2/11/2023 passed in CRM-M-53504 OF 2023 whereby co-accused, namely, Manpreet Singh @ Judge has been extended the concession of regular bail observing as under :-

(3.) Learned State counsel is not in a position to dispute the aforementioned factual assertions based on record.