LACHMI BAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) These two petitions under Sec. 439 Cr.P.C. are filed seeking regular bail in case of FIR No.42 dtd. 16/3/2020, under Ss. 22 and 29 of NDPS Act and Sec. 420, 389 and 120-B IPC, registered at Police Station City Jalalabad, District Fazilka.

(3.) FIR was registered at the instance of Sandeep Singh @ Deepa. As per the contents of FIR, complainant while cleaning desert cooler found 820 tablets of Tramadol. As per the complainant, accused named in the FIR including Lachmi Bai @ Laxmi Bai, mother-in-law of complainant planted the tablets in the deserted cooler as there was a matrimonial dispute. During investigation, a disclosure statement was suffered by Lachmi Bai @ Laxmi Bai stating that accused Surinder Singh @ Chhinda was the supplier of the tablets.