SANDEEP SINGH ALIAS SONI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Relief Sought The jurisdiction of this Court under Sec. 439 Cr.P.C., has been invoked seeking the concession for the grant of regular bail to the petitioner in FIR No.23 dtd. 8/3/2024, under Ss. 21/22/29 of The Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Bhadson District Patiala.

(2.) Prosecution story set up in the present case as per the version in the FIR read as under :-

(3.) Contentions