SANSAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) Petitioner seeks grant of anticipatory bail in case bearing FIR No.0211 dated 03.06.2020 registered under Sections 21, 22 of the NDPS Act at Police Station Sadar Dhuri.

(3.) Perusal of the record would show that FIR No.210 dated 02.06.2020 under Section 25 of the Arms Act was registered at Police Station Sadar Dhuri on the basis of secret information against Jarnail Singh @ Jelly and Shingara Singh for carrying illegal weapons in a car bearing No.PB-10-ET-7887 and on said basis, ruqa sent by the police against the aforesaid persons for registration of the offences under Sections 25/54/59of the Arms Act at 7:30 PM. The aforesaid accused were apprehended on the same day. Thereafter, FIR No.211 was registered on 03.06.2020 at 1:32 AM in the same police station with the allegations that during investigation of FIR No.210 dated 02.06.2020, intoxicant tablets and powder were recovered from the car in question i.e. PB10-ET-7887. The accused namely Jarnail Singh @ Jelly and Shingara Singh pleaded no knowledge about the presence of intoxicants in the car. They pleaded that one Sansar Singh had to return an amount of Rs.42 lacs to Jarnail Singh @ Jelly. Shingara Singh had borrowed the car from him and thereafter, they had gone to Barnala where they met Preety Mann, who in all probabilities must have kept the intoxicant substance in the car at the behest of Sansar Singh.