SUKHWINDER SINGH @ SUKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C , 1973 in case bearing FIR No. 85 dated 10.06.2017, registered under Section 22/61/85 of NDPS Act registered at Police Station Laddowal, District Ludhiana.

(2.) Learned counsel for the petitioner submits that 251 grams of Heroine was allegedly recovered from the petitioner i.e. 1 gram more than the non-commercial quantity. The aforesaid weight was inclusive of the envelope as the same was weighed along with the contraband. The case appears to be debatable vis-a-vis the nature of contraband whether commercial or non-commercial quantity.

(3.) The petitioner is in custody since 10.06.2017.