DEVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) Petitioner Devinder Singh has moved this first regular bail application under Section 439 of Cr.P.C. in FIR No. 47 dated 06.05.2018 under Section 22 of NDPS Act registered at Police Station Phase 11, Mohali.

(3.) The allegations brought to the notice of this Court by the learned State counsel are that the police party comprising of ASI Gurnam Singh, HC Nirmal Singh, HC Nishan Singh, HC Mahinder Preet and Constable Kuldeep Singh was on patrolling duty on private vehicle in the area of NIPER when they as per received secret information saw a car bearing registration No. PB-65-AN-6161 coming and which was stopped by means of torch light. HC Nirmal Singh and HC Mohinder Preet conducted search of the car and from the glove box 17 packets of Microlit were recovered, for which, the accused could not show any licence/authorization. Each of the packets contained 100 tablets and in total 1700 tablets were recovered leading to the arrest of the petitioner.