SARBJIT SINGH ALIS SABBI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) "Making innumerable statues, men merely confuse what God achieved in ten."

(2.) Above quote of Humbert Wolfe is apposite to the present cotext where different provisions of the Narcotic Drugs & Psychotropic Substances Act, 1985 (in short 'the Act') as well as the Narcotic Drugs & Psychotropic Substances Rules, 1985 (in short 'the Rules') are inter se at variance.

(3.) The petitioner has preferred the instant petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.07 dated 13.01.2017, registered under Sections 22 of the Act at Police Station Garshankar, District Hoshiarpur.