MANDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this order, I shall be disposing of Crl. Misc. No. 9634-M of 2005 (Mander Singh v. State of Punjab) and Crl. Misc. No. 10565-M of 2005 (Darshan Singh v. State of Punjab) as both the petitions are arising out of the same case bearing FIR No. 123 dated 17.7.2004 under Sections 18, 61, 85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter for short 'the Act'), registered at Police Station Lambi, District Muktsar.

(2.) AS per the allegations, both the petitioners were allegedly apprehended by the police when they were in possession of 2.5 kgs. of opium.

(3.) ON the basis of the aforesaid submissions, learned counsel pray for the concession of bail.