BALROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court under Sec. 483 BNSS, has been invoked for grant of regular bail to the petitioner in case FIR No. 23, dtd. 20/3/2024, under Ss. 15, 18 of NDPS Act, 1985 registered at Police Station Maloud, Ludhiana, District Khanna (Annexure P-1).

(2.) Facts

(3.) Contentions: