INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner prays for grant of regular bail in a criminal case arising out from FIR No.70, dated 19.05.2018, registered under Sections 22/61/85 of the NDPS Act, 1985, at Police Station Beas, District Amritsar.

(2.) As per the case of the prosecution, petitioner was found in conscious possession of 1495 capsules/tablets of various varieties. As per the report of Chemical Examiner the tablets/capsules were found containing salt alprazolam and tramadol hydrochloride.

(3.) Learned counsel for the petitioner contends that if actual contents of the prohibited substance is taken into consideration, the recovery from the petitioner shall not fall in the category of commercial. In support thereof, he has relied upon judgment passed by this court in the case of Rajbir Singh @ Raju vs. State of Punjab,2018 4 RCR(Cri) 375.