RAJAN SHAH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.4 dated 16.01.2018, registered under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') at Police Station Badali Ala Singh, District Fatehgarh Sahib.

(2.) Learned counsel for the petitioner confines his prayer for granting interim bail to the petitioner for the reason that the report from Chemical Examiner has not been received so far.

(3.) Learned counsel for the petitioner contended that the petitioner is in custody since 16.01.2018 and alleged recovery is 12 KG Ganja, which is non-commercial in quantity. He has cited the Division Bench judgment of this Court i.e. Inderjeet Singh @ Laddi and others v. State of Punjab, 2014 (3) RCR (Criminal) 953 in support of his contention that in such an eventuality interim bail is to be granted to the accused.