AJAIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is for grant of regular bail under Section 439 Cr.P.C. on behalf of the petitioner/accused in case FIR No.31 dated 30.05.2015, under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, registered with Police Station Sadar Budhlada, District Mansa (Annexure P-1). The alleged recovery is 7 Kg. of Bhang from the possession of the petitioner/accused.

(2.) Learned Counsel for the petitioner submits that the petitioner is 75 years' old and is in custody since 30.05.2015. He further submits that even as per the Chemical Examiner Report, no percentage of 'Tetra Hydrocannabinol, which is alleged to be a narcotic contraband, has been specified and, therefore, it cannot be assumed that the entire seized quantity is commercial in nature and the petitioner is not involved in any other case.

(3.) Learned State Counsel, assisted by ASI Balvinder Singh, is unable to refute the aforesaid factual position.