PRITPAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This is the second petition filed by the petitioner under Section 167(2) of the Code of Criminal Procedure for grant of interim bail, in case FIR No.97 dated 24.05.2015, registered under Sections 15, 25 of the Narcotic Drugs and Psychotropic Substances Act, (for short, 'the NDPS Act') at P.S. Sadar Jagraon, Distt. Ludhiana.

(2.) The first petition under Section 167(2) Cr.P.C., moved by the petitioner was dismissed by this Court vide order dated 22.12.2015, considering the fact that the quantity was commercial. The petitioner again approached the learned trial Court for grant of interim bail which was also dismissed vide order dated 23.12.2015. Hence, the present petition.

(3.) I have heard learned counsel for the parties and perused the case file.