SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition for pre-arrest bail has been filed by petitioner Santokh Singh, aged about 45 years, an accused in FIR No. 182 dated 29.09.2019, for offence under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act'), registered with Police Station Guruharshai, District Ferozepur.

(2.) Briefly stated facts of the case as per prosecution story are that on receipt of secret information, Santokh Singh @ Toli (present petitioner), Harjinder Singh @ Pappa and Jagmit Singh were indulging in illegal business of selling and purchase of narcotics in the form of poppy husk and on 29.09.2019, they were coming in a Swift Car bearing No.DL-3CBC-3053 and if a raid was conducted, then heavy quantity of contraband could be recovered. Accordingly, a picket was laid; car bearing that very number was intercepted, however, occupants of the car on seeing the police party ran away; car was searched and 08 bags of poppy husk each weighing 10 kgs were recovered. Formal FIR was registered.

(3.) Apprehending his arrest in this case, petitioner/accused Santokh Singh had approached the Court of Sessions at Ferozepur, seeking pre-arrest bail. Such bail application was dismissed by Judge, Special Court, Ferozepur vide order dated 11.12.2019.