Mehinder Singh Sullar, J. - (1.) PETITIONER Narinder Pal alias Veeru son of Mohan Lal, has directed the instant petition for the grant of concession of regular bail in a case registered against him, vide FIR No. 108 dated 5.9.2013, 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 Mamdot, District Ferozepur.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for parties, going through the record with their valuable assistance and after deep consideration over the entire matter, to my mind, there is no merit in the present petition in this context.
(3.) EX facie, the celebrated arguments of learned counsel that the petitioner has been falsely implicated in this case by the police, only the manufactured drugs/intoxicant tablets were recovered from his possession and since no offence is made out under the NDPS Act, so, he is entitled to the concession of regular bail, are neither tenable nor the bail orders of Coordinate Benches of this Court in cases Rakesh Kumar v. State of Punjab, 2013(4) RCR (Criminal) 391 and Deepak Sharma v. State of Punjab : 2013 (4) RCR (Criminal) 622 would come to the rescue of the petitioner in the instant case for the reasons mentioned here -in -below.;