KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for pre-arrest bail under Section 438 Cr.P.C. has been filed by petitioner Karnail Singh @ Kaily, an accused in FIR No. 11 dated 07.02.2020, for an offence under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act'), registered with Police Station Boha, District Mansa.

(3.) Briefly stated facts of the case as per prosecution version are that on receipt of a secret information that petitioner Karnail Singh @ Kaily has been keeping and selling intoxicant tablets at his house, a raid was conducted at his residential house at Village Rampur Mander, however, on observing the police party, the petitioner threw the polythene bag which he was carrying in his left hand, down and ran away; that polythene bag was found to contain 19 strips of Tredol-100 i.e. 190tablets. The contraband was taken into police possession and proceedings in accordance with law were taken.