GURDEEP SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2011-12-303
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 14,2011

GURDEEP SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Accused Gurdeep Singh has filed this petition for regular bail in case FIR No.29 dated 23.02.2010 under Section 15 of Narcotic Drugs & Psychotropic Substances Act, (in short, NDPS Act) registered at Police Station Khuian Sarwar, District Ferozepur.
(2.) I have heard learned counsel for the parties and perused the case file.
(3.) According to prosecution version, 80 kilograms poppy husk was recovered from the petitioner-accused along with his co-accused who is absconding.;


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