Mehinder Singh Sullar, J. - (1.) The petitioner has preferred the instant petition for the grant of concession of regular bail, in a case registered against him along with his other main co-accused Anil Vasudeva, Parveen Kumar, Jagdish Singh and Tarsem Lal etc., vide FIR No.73 dated 28.06.2013, on accusation of having committed an offence punishable under Section 22 of The Narcotic Drugs & Psychotropic Substances Act, 1985(hereinafter to be referred as "the NDPS Act"), by the police of Police Station Banur, District Patiala.
(2.) Notice of the petition was issued to the State.
(3.) Having heard the learned counsel for the parties, having gone through the record with their valuable assistance and after bestowal of thoughts over the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.;