LOVEPREET SINGH @ LOVELY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner seeks the benefit of regular bail pending trial in case FIR No.181 dated 13.8.2014, under Sections 21/61/85 of the Narcotic Drugs & Psychotropic Substances Act (for short 'the Act'), registered at Police Station City Kotkapura, District Faridkot.

(2.) THE petitioner was arrested on 13.8.2014 and as per prosecution version, an alleged recovery of 1 kg. and 350 grams of intoxicant powder was effected from him.

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