STATE OF PUNJAB Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal is directed against the judgment and order dtd. 18/2/2026 passed by the High Court of Punjab and Haryana in CRM-M No. 70945 of 2025, whereby the petition preferred by the respondent under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter, "the BNSS") seeking regular bail in connection with FIR No. 06 of 2024 dtd. 10/1/2024 registered at Police Station Khalra, District Tarn Taran, for offences punishable under Ss. 21(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter, "the NDPS Act"), came to be allowed.

(3.) The facts, briefly stated, are that on 10/1/2024, during a vehicle check at a police barricade on the Canal Road near Village Veeram in District Tarn Taran, a Mahindra XUV-300 car bearing registration No. UP-15-DD-6521 was intercepted. The two occupants, the co-accused Gurjit Singh @ Geetu (driver) and the respondent herein, were apprehended. Upon search conducted, total three packets of heroin were recovered, two weighing 957 grams from the respondent and one weighing 508 grams from the co-accused, aggregating to 1.465 kilograms, admittedly a "commercial quantity" under the NDPS Act. The chargesheet came to be filed on 21/6/2024 and charges were framed by the Trial Court on 20/7/2024 under Ss. 21(c) and 29 of the NDPS Act.