RAJESH KUMAR @ RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has preferred the instant petition, for the grant of concession of regular bail, in a case registered against him, vide FIR No.100 dated 15.6.2014 (Annexure P1), on accusation of having committed an offence punishable under section 22 of The Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act") by the police of Police Station City -1, Abohar, District Fazilka.

(2.) NOTICE of the petition was issued to the State.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.