NIRMAL SINGH @ NIMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 482 BNSS seeking pre-arrest bail in case FIR No.8 dtd. 15/1/2025 under Ss. 15(c) and 20 of NDPS Act and Sec. 61 of Punjab Excise Act, 1914 registered at P.S Mehatpur District Jalandhar.

(2.) Prosecution story setup in the present case as per the version in the FIR as under:-

(3.) Contention