DILBAGH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INSTANT petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 44 dated 20.03.2015, registered at Police Station Sarhali, District Tarn Taran, under Section 22/61/85 of Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'NDPS Act').

(2.) I have heard learned counsel for the parties and perused the record.

(3.) PER contra, learned State counsel vehemently opposes the contentions of learned counsel for the petitioner and contends that delay occurred in receiving the FSL report is beyond the control of the investigating agency.