AMAR CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has prayed for grant of regular bail in case FIR No. 123 dated 28.09.2019 registered under Section 21 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Basti Bawa Khel, District Jalandhar.

(2.) Copies of the bail orders in other cases have been placed on record.

(3.) Briefly, the FIR has been registered on the allegations that on 28.9.2019, 55 gms of heroin along with currency notes amounting to Rs.71,000/- were recovered from the possession of the petitioner. On the last date of hearing, it was pointed out that two more cases under the NDPS Act have been registered against the petitioner. Copies of the bail orders, placed on record, indicate that in case FIR bearing No. 146 dated 17.8.2018, under Section 21 of NDPS Act, 1985 registered at Police Station Division No.2, Jalandhar, it was a case of recovery of 2 gms of heroin. The other case FIR bearing No. 57 dated 04.05.2017, under Section 27 of NDPS Act, 1985, registered at Police Station Division No.2, Jalandhar, no recovery was effected from the petitioner. In both the other cases, petitioner is on bail.