RAMAN 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.224 dtd. 29/7/2023, registered for the offences punishable under Ss. 21/29/61/85 of NDPS Act, 1985 at Police Station Rama Mandi, District Jalandhar.

(2.) As per the prosecution, the petitioner was found to be in possession of 15 grams of heroin. He is behind bars since 31/7/2023. Investigation already stands concluded. Almost all the witnesses are official and thus there cannot be any apprehension that the petitioner shall tamper with the evidence. The quantity is intermediate and thus rigors of Sec. 37 of the NDPS Act will not be attracted.

(3.) Keeping in view the aforesaid facts and circumstances of the present case, the instant petition deserves to be allowed. The petitioner is ordered to be released on bail on his furnishing bail/surety bonds to the satisfaction of the Ld. Trial Court/Duty Magistrate, concerned. However, in addition to conditions that may be imposed by the Trial Court/Duty Magistrate concerned, the petitioner shall remain bound by the following conditions :-