SHAMSHER SINGH ALIAS RODA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having exercised his right of anticipatory bail and lost in the Court of Session, petitioner Shamsher Singh alias Roda, has directed the present petition for anticipatory bail in a case registered against him, vide FIR No.146 dated 17.6.2010, on accusation of having committed an offence punishable under section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (for short "the Act") by the police of Police Station Sadar Khanna, Distt.Ludhiana, invoking the provisions of section 438 IPC.

(2.) Having heard the learned counsel for the petitioner, having gone through the record with his valuable help and after bestowal of thoughts over the entire matter, to my mind, there is no merit in the present petition.

(3.) There are direct allegations that in the wake of secret information, a raid was conducted and 50 Kgs. of Poppy Husk was recovered from the house of the petitioner, although on seeing the police party, he escaped from there. Meaning thereby, there are direct allegations that the petitioner is indulging in narcotic trade and 50 Kgs. of Poppy Husk was recovered from his house. Moreover, the learned State counsel, on instructions from ASI Shiv Ram, has pointed out that the petitioner is a previous convict in a case registered against him, vide FIR No.21 dated 22.2.1998 on accusation of having committed the offence punishable under section 61 of the Punjab Excise Act by the police of Police Station City Khanna and he is also facing trial in another case FIR No.24 dated 15.2.2003 under the same offence.