Ram Chand Gupta, J. - (1.) Crl. M. No. 15837 of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Crl. M. No. M -8707 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. 25, dated 16.3.2010, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (hereinafter to be referred as 'the Act') registered at Police Station Ghagga, District Patiala.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Special Judge, Patiala, vide which application filed by Petitioner for grant of regular bail has been dismissed.;