DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 483 of The Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the petitioner in case FIR No. 40 dtd. 7/4/2024, (Annexure P-1) under Sec. 22/61 of the NDPS Act (Ss. 25 and 29 of NDPS Act added later on), registered at P.S. Sri Anandpur Sahib, District Rupnagar.

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

(3.) Contentions