ISHWAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is second petition filed by Ishwar Singh under Section 439 of the Code of Criminal Procedure for the grant of regular bail in case FIR No. 1 dated 1.1.2006 under Section 15/61/85 of the NDPS Act, registered at Police Station Raman, District Bathinda. His earlier petition was dismissed as withdrawn by this court on 14.7.2006. I have heard counsel for the petitioner and gone through the contents of the FIR. The petitioner was arrested on the spot and from his possession 60 Kgs. of poppy husk is alleged to have been recovered. Keeping in view the nature of allegations and the provisions of Section 37 of the NDPS Act, I am not inclined to grant the concession of regular bail to the petitioner. Dismissed.