LAKHBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case registered vide FIR No.104 dtd. 27/9/2017 under Sec. 21 the Narcotic Drugs and Psychotropic Substances Act, Police Station Chohla Sahib, District Tarn Taran.

(2.) Mr. Vipul Jindal, Advocate has put in appearance on behalf of the petitioner and has filed power of attorney, which is taken on record.

(3.) It is the case of the prosecution that while the petitioner was in custody in respect of FIR No.101 dtd. 24/9/2017 under Ss. 307, 336, 452, 148, 149 Indian Penal Code and Ss. 25/27 of Arms Act, Police Station Chohla Sahib, District Tarn Taran and was being interrogated, then he suffered a disclosure statement broadly to the following effect:-