SULAKHAN SINGH @ BILLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks benefit of regular bail pending trial in case FIR No.42 dated 17.05.2017, under Section 22 / 61 / 85 of the NDPS Act, registered at Police Station Longowal, District Sangrur.

(2.) As per prosecution version, the alleged recovery effected from the present petitioner was of 20 intoxicant injections of Buprenorphine 2 ml. each and 06 vials of Rexcof cough syrup of 100 ml. each.

(3.) Petitioner was arrested on 17.05.2017.