AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of the present petition filed under Section 439 read with Section 167(2) of the Code of Criminal Procedure seeking the concession of regular bail to the petitioner in case FIR No.39 dated 27.4.2014 registered under Sections 15/61/85 of the Narcotic Drugs and Psychotropic Substances Act (for short 'the Act') at Police Station Mulepur, District Fatehgarh Sahib.

(2.) THE petitioner was arrested on 1.5.2014 and as per prosecution version, the alleged recovery is of 8 Qtls. and 20 Kgs. of poppyhusk.

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