- (1.) The petitioner seeks grant of regular bail in case FIR No. 122, dated 9.9.2009, registered under Sections 15/25/61/85 of the NDPS Act, at Police Station Raikot, Ludhiana.
(2.) On 13.7.2011, the following contention was noticed:- " Learned counsel has argued that no body was arrested from the spot and that recovery of 45 bags of poppy husk was made and some of the co-accused have been granted anticipatory/regular bail."
(3.) Counsel for the petitioner has further argued that the petitioner has now been in custody for more than one year and three months.;