ASLAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned State counsel submits that pursuant to the order dated 16.01.2020, the police party had gone to Jammu and Kashmir, to arrest Gulam Mohd. Ud Din Shah, who is stated to have expired.

(2.) By this common order, above titled three petitions filed under Section 439 Cr.P.C. by the petitioners, namely; Aslam, Saroop Singh and Jagdeep Singh, for grant of regular bail are being disposed of, being arisen out of same FIR No. 78 dated 14.03.2019 registered under Section 15 of the NDPS Act at Police Station Model Town, District Hoshiarpur. For brevity, the facts are being extracted from CRM-M-23627-2019.

(3.) According to prosecution on 14.03.2019, the petitioners were apprehended carrying poppy husk in three different vehicles driven by them, without any permit or licence. From truck bearing registration No. PB-10-BL-2871 driven by Aslam (petitioner in CRM-M-23627-2019) 52 kgs ; from Scorpio bearing registration No. HR-19-B-4567, driven by Saroop Singh (petitioner in CRM-M-30199-2019) 51 Kgs and from canter Ashoka Leyland bearing registration No. PB-13-AR-0635, driven by Jagdeep Singh (petitioner in CRM-M-30539-2019), 54 kgs was recovered.