KAKA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has preferred the instant petition filed under Section 439 Cr.P.C., for grant of regular bail to the petitioner in case FIR No.09 dated 14.01.2017 under Section 15 of NDPS Act, registered at Police Station Sadar Rupnagar, District Rupnagar.

(2.) Learned counsel for the petitioner states that petitioner has been falsely implicated in this case. He has been in custody since 14.01.2017. He is not involved in any other criminal case. He has never been declared as proclaimed offender.

(3.) Learned counsel for the parties have been heard and the case paperbook has been perused.