DIMPLE KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case was taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.13 dated 29.01.2019, registered under Section 22 of the NDPS Act at Police Station Lalru, District SAS Nagar (Mohali).

(3.) As per prosecution, petitioner was apprehended with a black bag, when he stepped out from an Auto. On seeing the police party, he started running. Petitioner was apprehended on suspicion. Search of the bag resulted in recovery of SPASMO-PROXYVON PLUS capsule. On counting, 220 strips were recovered. Each strip was containing 24 capsules. Out of the aforesaid strips, 180 strips were having Batch No.JT 10703. Remaining 40 strips were having Batch No.JT 10708. Different parcels were prepared. ASI put his seal bearing impression 'NS' on both the parcels. Personal search of the petitioner was also effected and currency notes for an amount of Rs.220/- and mobile phone were recovered.