MUKESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.66 dtd. 9/4/2024, registered for the offences punishable under Ss. 18C,29,61/85 of the N.D.P.S Act at Police Station Mandi Gobindgarh, District Fatehgarh Sahib (Punjab).

(2.) The case set up in the FIR in question (as set out in the present petition by the petitioner) is as follows:-

(3.) Learned counsel for the petitioner has argued that the petitioner is in custody since 10/4/2024. Learned counsel for the petitioner has further argued that the contraband alleged to have been recovered from the petitioner is 400 gms of opium which is non-commercial quantity as per the provisions of the NDPS Act, 1985. Learned counsel has further argued that the petitioner has been falsely implicated into the FIR in question on account of a business rivalry. Learned counsel for the petitioner has further argued that the case set up against the petitioner is primarily on the basis of disclosure which is not likely to withstand the judicial scrutiny during the course of trial. In this view of the matter, learned counsel has prayed for grant of regular bail.