AJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, I am disposing of two petitions i.e. Criminal Misc. No. M-25311 of 2011 filed by accused Ajay Kumar and Criminal Misc. No. M-30314 of 2011 filed by accused Jagtar Singh, both seeking bail in case FIR No. 88 dated 28.6.2011 under section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, the Act), Police Station Kurali, District SAS Nagar, Mohali.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) According to the prosecution version, on receipt of secret information, petitioner accused Jagtar Singh was intercepted while driving Tavera vehicle. From the possession of petitioner Jagtar Singh Rex Cough 1200 bottles, 40000 tablets Phenotill, 10000 tablets of Momolit, 8000 capsules of Parvon Spas, 6912 capsules of Spasmo Proxyvon were recovered. Jagtar Singh on interrogation disclosed that he was carrying the same on behalf of Ajay Kumar accused.