HARJINDER SINGH @ JINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No. 36, dated 12.4.2010, under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'NDPS' Act), registered at Police Station Mallanwala, District Ferozepur.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned Special Judge, Ferozepur, vide which the application filed on behalf of present petitioner for grant of regular bail was dismissed.

(3.) Brief allegations are that police party headed by Naveen Kumar, ASI was on patrol duty and when they reached about = km from village Mallanwala towards Jaimalwala, a person was seen coming from road alongwith a bag in his right hand. He tried to turn towards the fields after seeing the police party and hence, on suspicion, he was apprehended and searched as per Rules and on search 33280 tablets, 1480 capsules and 168 injections were recovered. Some of the medicines were in pouches. After separating samples, the samples and the residue were sealed in separate parcels.