HARPREET SINGH 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 along with his main co-accused Shamsher Singh, vide FIR No.127 dated 23.8.2013, on accusation of having committed the offences punishable under sections 21, 22 & 29 of The Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act") by the police of Police Station Bhogpur, District Jalandhar.

(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 respect.