GURDIT SINGH @ GEETU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking regular bail in FIR No. 158 dated 22.06.2015, registered under Sections 15 and 15(c) of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Shahkot, District Jalndhar.

(2.) Per FIR, on 22.06.2015 a police party received a secret information about unloading of poppy husk from truck No. RJ13GA-3076 and shifting the same in car No. PB02BM-0913 allegedly by Anwar, Balvir Singh, Daljit Singh, Gurdit Singh @ Geetu (petitioner herein) and one Lakhvir Singh. Basis thereof, a raid was conducted. Three persons, namely Anwar, Balvir Singh and Daljit Singh were apprehended at the spot. While two persons, identified by ASI Harjit Singh, as present petitioner and Lakhvir Singh made good their escape from the spot. On search of truck, poppy husk weighing 648 Kgs was recovered. The investigating agency filed challan against the three accused apprehended on the spot, while two i.e. present petitioner and Lakhvir Singh were got declared as proclaimed offenders.

(3.) It is relevant to mention here that trial against Anwar, Balvir Singh and Daljit Singh culminated in their conviction vide judgment dated 09.02.2018. Petitioner was later arrested on 22.11.2019 and supplementary challan has been filed against him and co-accused Lakhvir Singh.