AVNINDEER SINGH ALIAS HONEY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 483 BNSS for grant of regular bail to the petitioner in case bearing FIR No.35 dtd. 30/5/2023, registered for the offences punishable under Sec. 21 of the NDPS Act and Sec. 25 of the Arms Act at Police Station Mehal Kalan, District Bamala.

(2.) As per contents of the FIR, it was alleged as under:-

(3.) The petitioner is an accused of being in conscious possession of 140 grams intoxicant powder, 02 pistols, .32 bore and 10 live cartridges of .32 bore. As per the custody certificate, he is behind bar for more than 01 year, 07 months and 17 days.