SANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the Covid-19 pandemic.

(2.) By this petition, the petitioner seeks the concession of 'regular bail' under the provisions of Section 439 Cr.P.C., upon FIR No.0048, dated 17.03.2020, having been registered at Police Station Gidderbaha, District Sri Muktsar Sahib, alleging therein the commission of an offence punishable under Section 21 of the Narcotic Drugs and Psychotropic Substance Act, 1985.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely roped in on account of some personal grudge of a member of the CIA staff, which would be reflected from the fact that first, in an FIR registered on 11.08.2019, he was not even named but was subsequently sought to be implicated, with another FIR registered on January 03, 2020, again alleging that the petitioner was carrying small quantity of heroin and with the present case having been registered in March, 2020, again with the petitioner allegedly carrying 20 grams of heroin, which he submits is including the weight of the polythene bag he was carrying.