ARBAJ KHAN ALIAS ARBAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Sec. 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No.29 dated 10.02.2019 under Sections 21, 61 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (for short 'the Act') registered at Police Station City2 Khanna, District Ludhiana.

(2.) Learned counsel for the petitioner contended that the petitioner has been falsely implicated in this case. He is in custody since 10.2.2019 for having possession of 270 gms of heroin which is marginally above the prescribed standard for 'commercial quantity' as the weighment was done alongwith plastic bag and if the weight of the bag is excluded, the balance recovery will be marginally above the prescribed standard. The trial of the case is still to take some time, so the petitioner be released on bail. In support of his argument, learned counsel for the petitioner has placed reliance on the judgment from the Co-ordinate Bench of this Court in Kulbir Singh and another Vs. State of Punjab,2019 1 LawHerald(P&H) 42.

(3.) Learned State counsel opposed the bail application on the ground that the quantity of recovered contraband is 'commercial quantity' and as per provisions of Sec. 37 of the Act, the present petitioner is not entitled to be released on bail. So, the bail application be dismissed.