KULDEEP SINGH @ GHADI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in this petition under Sec. 483 BNSS, 2023 is for the grant of regular bail in case FIR No. 110 dtd. 1/8/2025 registered under Ss. 21, 27(a), 29 of NDPS Act at Police Station Chattiwind, District Amritsar Rural.

(2.) The brief facts of the case are that Sukhman Singh @ Munna was apprehended with 8 grams of heroin along with Rs.200.00 cash. He disclosed to the police party that he had purchased the heroin from Nirmal Singh @ Nimma S/o Amrik and his friend Kuldeep Singh @ Ghodi (petitioner).

(3.) The learned counsel for the petitioner contends that the petitioner has been falsely implicated in the present case. He contends that the name of the petitioner figured in the disclosure statement of his coaccused. Pursuant to his arrest, no recovery whatsoever had been effected.