TARSEM SINGH @ SHERU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant petition has been filed under Section 482 read with Section 167(2) of the Code of Criminal Procedure seeking the benefit of regular bail to the petitioner in case FIR No.202 dated 31.10.2014, under Section 22 of Narcotic Drugs and Psychotropic Substances Act (for short 'the Act'), registered at Police Station Jhabal, District Tarn Taran.

(2.) LEARNED counsel for the parties have been heard at length.

(3.) BRIEF facts that would require notice are that the petitioner was arrested on 31.10.2014 and an alleged recovery of 700 grams of intoxicating powder was effected from him.