BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered against him vide FIR No.28 dtd. 3/3/2021 at Police Station Nehianwala, District Bathinda, under Sec. 22(C) of the NDPS Act.

(2.) As per the case of the prosecution, on 3/3/2021 when a police party headed by ASI Gurdeep Singh was patrolling in the area of village Guniana Kalan, District Bathinda, a Hindu boy was noticed standing in an open space near water works holding a polythene bag and who upon noticing the police party got startled and started moving away. The said boy was apprehended, who upon enquiry disclosed his name as Baljinder Singh @ Binda. The said boy was carrying a transparent polythene bag, which allegedly contained narcotic tablets.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case and that it is highly unlikely that any person, who indulges in drugs trafficking or sale of intoxicants tablets, would carry such contraband in a polythene bag, which could be easily detected even by passersby. Learned counsel has further submitted that in any case the petitioner has various medical ailments including High Sugar level and had to be taken to hospital repeatedly.