HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the instant petition filed under Section 439 Cr.P.C praying for grant of regular bail to the petitioner in case FIR No.190 dated 29.5.2014, under Section 21/22/61/85 of the Narcotic Drugs & Psychotropic Substances Act (for short 'the Act'), registered at Police Station City Tarn Taran, District Tarn Taran.

(2.) The petitioner was arrested on 29.5.2014 and as per prosecution version, an alleged recovery of 500 grams of heroin and 1 kg. of intoxicant powder was effected from him.

(3.) Learned counsel for the parties have been heard at length.