GURVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in these petitions is for grant of regular bail to the petitioners namely Gurvinder Singh and Beant Singh in FIR No.0053 dated 11.06.2017 registered under Sections 22/29/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the NDPS Act') at Police Station Bhadson, District Patiala.

(2.) The arguments in both the cases was heard on two separate dates, however, since the petitioners are accused in one FIR i.e. FIR No.0053 dated 11.06.2017, the present petitions are being disposed of by passing a common order.

(3.) Counsel for the petitioner has argued that as per the allegations in the FIR, the police recovered 105 vials of Avil each 10 ml, 47 intoxicant injections of Rexogesic 02 ml each and 40 intoxicant tablets Lomotil each weighing 64 mg were recovered from the co-accused Amrik Singh on 11.06.2017. On disclosure of Amrik Singh, his sons i.e. the petitioners Gurvinder Singh and Beant Singh and one Satpal Singh @ Resham, were nominated.