Tejinder Singh Dhindsa, J. - (1.) REPLY on behalf of respondent -State has been filed in Court today and the same is taken on record. Copy already supplied.
(2.) THIS order shall dispose of the present petition filed under Section 439 Cr. P.C. seeking the benefit of regular bail pending trial in FIR No. 205 dated 6.11.2012 under Sections 21/61/85 of NDPS Act, registered at Police Station Jhabhal, Tarn Taran, District Tarn Taran. The petitioner is facing trial for offence under the provisions of the NDPS Act on the ground of an alleged recovery of 260 gms. heroin has been effected from him.
(3.) COUNSEL for the parties have been heard.;