Mehinder Singh Sullar, J. - (1.) PETITIONER Parmod Kumar son of Onkar Mal Aggarwal, has directed the instant petition for the grant of concession of regular bail in a case registered against him, vide FIR No. 257 dated 9.10.2013, on accusation of having committed the offences punishable under sections 21B, 22(a) and 27(a) of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act") by the police of Police Station Loharu, District Bhiwani.
(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 regard.
(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 were recovered from his possession and since no offence is made out under the NDPS Act, so, the petitioner is entitled to the concession of regular bail, lack merit.;