SARVODYA RAKESH BAHRI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In view of the reasons mentioned in the application, the same is allowed as prayed for and order dated 22.5.2020 passed in CRM-M-11296 of 2020 is taken on record as Annexure P-18.

(2.) This order shall disposed off aforesaid two petitions filed on behalf of Sarvodya Rakesh Bahri and Rishab Arora, seeking grant of regular bail in a case registered vide FIR No.2, dated 07.01.2020, under Sections 21, 23, 24, 25 and 27-A of NDPS Act; Sections 411, 414, 465, 468, 471 and 120-B of IPC and Section 25 of the Arms Act, Police Station Gharinda, District Amritsar.

(3.) The FIR is broadly to the effect that a secret information was received by the police that Dharminder Singh, Ajay Pal Singh, Paramjit Singh, Balkar Singh and Rahul Chauhan along with some unknown persons had constituted a gang which indulged in drug trafficking and also supply of arms with the help of Drones and that they had received a consignment of 'Heroin' through Drones a few days back. It is further stated in the FIR that Balkar Singh was presently confined in jail and was helping his friends from jail itself.