SONU KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of the instant petition filed under Section 439 and Section 167(2) of the Code of Criminal Procedure praying for the grant of regular bail to the petitioner in case FIR No.110 dated 19.9.2014, under Section 22/61/85 of the Narcotic Drugs and Psychotropic Substances Act (for short 'the Act'), registered at Police Station GRP Bhatinda, Punjab.

(2.) THE petitioner was arrested on 19.9.2014 and as per prosecution version, an alleged recovery of 15 bottles of Raxcof of 100 ml. each and 15 strips, 150 tablets of Carisoma was effected from him.

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