GOURAV DOOMRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered against him vide FIR No.75, dated 22.5.2020, Police Station City Jalalabad, District Fazilka, Punjab, under Sections 22, 25, 29ofNDPSAct.

(2.) It is the case of prosecution that a secret information was received by the police to the effect that Prince Pruthi and his brother Gaurav Pruthi were running a medical store and that they, in connivance with Paramjit Singh indulged in sale of intoxicant tablets in an illegal manner. The information was further to the effect that Paramjit Singh, after purchasing the said intoxicant tablets was present at Village Jaba in order to further sell the intoxicant tablets illegally. Pursuant to receipt of aforesaid information the police raised barricades and apprehended 2 persons namely Gaurav Pruthi and Paramjit Singh from whose search 40000 tablets of 'Tramadol ' were recovered. It is further the case of prosecution that during interrogation Gaurav Pruthi disclosed that more intoxicant tablets have been kept in Verna car bearing registration No.PB-61-C-8476 which was lying parked at their garage on Muktsar road, Jalalabad. The police, thereafter went to the said premises disclosed by Gaurav Pruthi where the aforesaid car was found parked and from which another 40000 tablets of 'CLOVIDOL (Tramadol) were recovered. Since, upon inquiry the said car was found to be registered in the name of the petitioner, therefore, he was also nominated as an accused.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case solely on account of the fact that he happens to be brother-in-law of Prince Pruthi and Gaurav Pruthi and that in fact no recovery whatsoever was ever effected from him.