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Judgment
10 paragraphs · 173 wordsPetitioner has filed this third petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.73 dated 03.07.2017 under Section 15 of the
NDPS Act, registered at Police Station Lehra, District Sangrur.
Notice of motion.
Ms.Monika Jalota, DAG, Punjab, has put in appearance on behalf of the respondent-State and contested the petition.
I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.
The perusal of the record shows that 75 kgs. of poppy husk has been recovered from the car and present petitioner fled away from the spot. As the
recovery in the present case falls under commercial quantity and 13 witnesses out of 16 witnesses have already been examined, therefore, I do not
find any ground to grant benefit of bail to the present petitioner.
Otherwise also, Section 37 of the NDPS Act bars the grant of bail to the accused in the case of commercial quantity.
Therefore, finding no merit in the present petition, the same is dismissed.