KALU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Kalu Singh has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.123 dated 14.8.2005 registered under Sections 21/61/85 of the NDPS Act at Police Station Mallawala, District Ferozepur. I have heard the counsel for the parties. In this case, 300 grams of smack was recovered from the possession of the petitioner, which is commercial quantity. Keeping in view the alleged recovery and the provisions of Section 37 of the N.D.P.S. Act, I am not inclined to grant regular bail to the petitioner at this stage. Dismissed. However, the trial Court is directed to expedite the trial.