SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) The petitioner has filed the present (first) 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.2 dated 02.01.2020 registered under Sections 21, 27-A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act") at Police Station State Special Operations Cell, Amritsar.

(3.) The above said FIR was registered on the basis of secret information received by ASI Bhupinder Singh that accused Sukhdev Singh @ Sukha (petitioner) and Major Singh were close to Pakistani smuggler Bhola Lakhowalia and used to receive heroin from him and supply the same in Amritsar, Ferozepur and other cities of Punjab and had received huge amount of heroine sent by the above said Pakistani smuggler by taking advantage of fog and they were going to deliver the same to some party coming near to Samath Baba Nodh Singh, Chabaand if raid was conducted they could be apprehended with heavy quantity of drug money and heroin. The information was brought to the notice of the superior police officers and FIR was also got registered. On raid conducted accordingly, amount of Rs.3 lacs was recovered from the petitioner while the amount of Rs.4 lacs was recovered from his co-accused Major Singh.