MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two petitions bearing CRM-M-55870-2019 and CRM-M-17312-2019.

(2.) CRM-M-55870-2019 petition has been filed by one Dr. Mandeep Singh under Section 439 Cr.P.C for grant of regular bail in FIR No. 167 dated 01.09.2018 registered under Sections 22 and 25 of the Narcotic Drugs and Psychotropic Substances Act No.61 of 1985 at Police Station City Phagwara, District Kapurthala.

(3.) As per FIR which has been annexed as Annexure P-l, the allegations made in the FIR are that on information of a special informer the premises of the petitioner who is having a factory of medicines at Banga road, Phagwara was raided and heavy quantity of intoxicating medicines were apprehended. At that point of time, even Drug Inspector had come on the spot and an FIR under Sections 22 and 25 of NDPS Act was registered against the petitioner. Thereafter, investigation was carried out and the petitioner was apprehended on 01.09.2018, till then he is in custody. The petitioner had earlier filed bail application before the learned Special Judge wherein it was declined basically on the ground that there was a huge recovery of intoxicating substance and therefore, in view of the seriousness of the matter, the bail application was declined. Thereafter, the petitioner has moved the present application under Section 439 Cr.P.C before this Court.