PUSHPA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.178 dated 30th of September, 2022 registered for the offences punishable under Ss. 21 (b), 21, 27(a), 29 of Narcotic Drugs and Psychotropic Substances Act 1985 (for short, 'the NDPS Act') at Police Station Dinanagar, District Gurdaspur.

(2.) Custody Certificate of the petitioner has been filed today in Court. The same is taken on record.

(3.) The petitioner was admitted to interim bail vide order dated 8th of February, 2023 observing as under :