GURSHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.104 dated 05.07.2018 registered under Sections 22, 61 of the NDPS Act at Police Station Payal (Police Distt-Khanna), District Ludhiana.

(3.) The FIR was registered on the basis of chance recovery, where 16 injections of Buprenorphine and 16 injections of Avil were recovered from the petitioner.