Ram Chand Gupta, J. - (1.) Crl. M. No. 6359 of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Crl. M. No. M -3477 of 2011 The present petition filed under Section 439 Code of Criminal Procedure is for grant of regular bail to the Petitioner in case FIR No. 16, dated 28.5.2009, under Sections 15, 25 and 29 of the NDPS Act, registered at Police Station S/SNC/Pb., District Amritsar.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Tarn Taran, vide which application filed by the Petitioner for grant of regular bail has been dismissed.;