SUKHWINDER SINGH ALIAS SUKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking regular bail under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 in FIR No.196 dtd. 17/12/2024, under Ss. 21 and 25 of the Narcotic Drugs and Psychotropic Substances Act, (Sec. 29 of NDPS Act added later on) registered at Police Station Sadar Jagraon, District Ludhaiana.

(2.) Custody certificate dtd. 19/11/2025 filed by the State has been taken on record.

(3.) The case of the prosecution is that the petitioner was a pillion rider on a motor-cycle driven by Baljit Singh @ Mani and on the handle of the said motor-cycle, a polythene bag containing 304 gms of heroin was recovered.