MUKHTIAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 439 Cr. P.C. for grant of regular bail in case F.I.R. No. 125 dated 10.3.2003, registered at Police Station Sadar, Patiala, under Sections 15/61/85 of the NDPS Act.

(2.) I have heard the arguments of the learned counsel for the parties.

(3.) IN view of the aforesaid facts, without commenting on the merits of the case, I deem it appropriate to grant the concession of regular bail to appropriate to grant the concession of regular bail to the petitioner also on the principle of parity. Bail to the satisfaction of CJM, Patiala. Petition allowed.