GURDEEP SINGH ALIAS DEEPY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this case, there is only point as regard the compliance of Section 50 of the NDPS Act inasmuch as the recovery has been made by the Inspector of Police who, according to the counsel for the petitioner, is a non-Gazetted Officer. In view of this submission, bail is granted to the petitioner Gurdeep Singh during the pendency of trial in FIR No. 48/29.9.1996, registered at P.S. Sudhar, under Sections 15/61/85 NDPS Act, on his executing the bail bond and surety bond in the sum of Rs. 30,000/- to the satisfaction of the trial Judge. Petition allowed.