KULWANT SINGH ALIAS KAKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Sec. 439 Crimial P.C., 1973 seeking benefit of regular bail to the petitioner, pending trial in case FIR No.124 dated 29.09.2014, under Sec. 22 of the NDPS Act, registered at Police Station Verowal, District Tarn Taran.

(2.) The prosecution version is that Head Constable Harpal Singh had apprehended the petitioner and an alleged recovery of 130 grams intoxicant powder was effected and which on receipt of the report of Chemical Examiner, was found to be containing

(3.) Prayer in the present petition is opposed on the ground that the recovery effected from the petitioner would be construed as commercial quantity.