SEWA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C) for grant of regular bail in case FIR No. 153 dated 22.08.2019 registered under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act") at Police Station Sadar, Nabha, District Patiala.

(2.) Briefly stated the facts relevant for disposal of the petition are that on 26.08.2019, Police party headed by ASI Chamkaur Singh was present near Chungi PPS School for patrolling duty and prevention of crime. Secret information was received that accused- Sewa Ram, who is habitual of selling intoxicant tablets, would come on his motorcycle and if nakabandi was conducted he could be apprehended with intoxicanting tablets in heavy quantity. Written information was sent to the police station on the basis of which above said FIR was registered. Nakabandi was accordingly conducted and accused-Sewa Ram was apprehended. On search as per the prescribed procedure, recovery of 658 loose intoxicant tablets was made from his possession. As per the FSL report the tablets were found to contain Tramadol Hydrochloride and total weight of the tablets was 304.94 grams which fell under the category of commercial quantity.

(3.) Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in the case after his arrest from his house. Nothing was recovered from his possession. The trial is likely to take long time. No useful purpose will be served by keeping the petitioner in custody. Therefore, the petitioner may be granted regular bail.