RASHPAL @ PALA 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.25 dated 05.02.2015, registered at Police Station Tanda, District Hoshiarpur, under Section 22/61/85 of Narcotic Drugs and Psychotropic Substances Act, 1985.

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

(3.) Learned counsel for the petitioner contends that the petitioner has been falsely implicated in the present case. Nothing has been recovered from the petitioner. There is no report of FSL to show that alleged substance recovered from the possession of the petitioner was narcotic substance or otherwise. He further contends that though quantity of the alleged recovered contraband may be commercial or huge, the default bail is a right. The petitioner has been behind bars since 05.02.2015.