BALJEET SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. seeking regular bail to petitioners in a case registered against them vide FIR No.63 dated 27.06.2015 under Sections 15/61/85 of Narcotic and Psychotropic Substances Act, 1985 at Police Station Sadar, Abohar.

(2.) Learned counsel for the petitioners contends that quantity of contraband recovered from the petitioners is marginally higher than the commercial quantity. They are in custody since June 27, 2015. FSL report has not been received till now.

(3.) Learned State counsel has opposed the prayer for bail. According to her, there are serious allegations against the petitioners. They are not entitled to concession of bail.