DILBAGH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR No.6 dtd. 6/5/2020 under Ss. 21, 27, 29 of NDPS Act and Sec. 25 of Arms Act, registered at Police Station State Special Operation Cell, District Amritsar.

(2.) Learned counsel for the petitioner, at the very outset, submits that FIR was registered under Ss. 21, 27, 29 of NDPS Act and Sec. 25 of Arms Act, whereas challan has been presented under Ss. 21, 25, 27-A of NDPS Act and Sec. 25 of Arms Act, therefore, the Registry may be directed to make necessary corrections in the head note and prayer clause of the petition.

(3.) Ordered accordingly.