RAM CHAND GUPTA,J. - (1.) The present petition has been filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no.91 dated 22.09.2013, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (arrested under Section 25 of the NDPS Act), registered at police station Sadar Sunam, District Sangrur.
(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Judge, Special Court, Sangrur dismissing bail application filed on behalf of the petitioner.
(3.) It has been contended by learned counsel for petitioner-accused that he is 70 years old person and having no concern with the poppy husk allegedly recovered from the possession of the co-accused.;