LACHHMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.31 dtd. 5/6/2018 registered under Sec. 61 of the Punjab Excise Act, 1914 and Sec. 22 of the NDPS Act at P.S. Balianwali, District Bathinda.

(2.) Custody certificate filed in Court by way of affidavit of Sukhwinder Singh, PPS, Superintendent Jain, Bathinda is taken on record.

(3.) As per the allegations, the police had come to know that the police had raided the house of the petitioner and at that time the son of the petitioner escaped after throwing the packet which contained 1180 intoxicant tablets and from the house of the petitioner 15 gms of Heroine and 150 liters of Lahan was also recovered.