JUDGEMENT
JASWANT SINGH, J. -
(1.) Prayer is under Section 439 Cr.PC for grant of regular bail to the
petitioner Kulwant Singh in case FIR No.16 dated 5.2.2016 for offence punishable under Section 22
of the NDPS Act, registered with Police Station City Budhlada, District Mansa.
(2.) Three accused i.e. petitioner -Kulwant Singh, co -accused Ghumanda Singh and Gurtej Singh were apprehended and found in possession of 100 tablets of Alprazolam of 0.5mg.
(3.) It is contended that even after the receipt of FSL report, the seized quantity is non commercial in nature. Petitioner is stated to be in custody since 05.02.2016 and after completion of investigation
challan stands presented and evidence of prosecution is yet to commence.;
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