PARAMJIT SINGH @ JEETA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition for regular bail has been filed by Paramjit Singh @ Jeeta - accused in FIR No. 82 dated 27.3.2017 for offence under Section 22 of NDPS Act, 1985 registered at Police Station Nakodar Sadar, Jalandhar Rural.

(2.) Learned counsel for the petitioner prays for granting interim bail to the petitioner for the reason that the report from the Chemical Examiner, Punjab (Mohali) has not been received so far.

(3.) Notice of the petition was given to the State of Punjab. Mr. K.S. Aulakh, Deputy Advocate General, Punjab representing the State on instructions from HC Mandeep Singh from Police Station City, Nakodar has conceded this fact that such report from the office of Chemical Examiner, Punjab (Mohali) is still awaited.