RANDHIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) The petitioner is seeking regular bail in case FIR No.71 dated 09.07.2019 registered under Sections 21, 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act") and Section 61 of the Punjab Excise Act, 1914 at Police Station Mamdot, District Ferozepur.

(3.) Fir (Annexure P-1) was registered after a raid was conducted at the house of the petitioner on the basis of secret information and 1100 intoxicating tablets, 20 grams of heroin, 10 liters of lahan and 8 1/4 bottles of illicit liquor, were recovered from his house. The petitioner was arrested on 09.07.2019.