KULVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present (second) petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No. 114 dated 25.07.2018 registered under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act") at Police Station Goraya, District Jalandhar.

(2.) As per the prosecution version, on 25.07.2018 police party headed by ASI Harjinder Singh on the basis of secret information conducted naka bandi and stopped car driven by the petitioner who was accompanied by his wife in conductor seat and co-accused Honey in the rear seat and on search as per the prescribed procedure recovered 500 grams of Heroine each from possession of the petitioner and his co-accused Honey Singh. The petitioner has filed the present application for grant of regular bail.

(3.) Learned State Counsel has appeared and opposed the bail application.