VED PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above noted five petitions as they arise out of the same FIR.

(2.) Prayer in these petitions is for grant of regular bail to aforesaid petitioners in case FIR No. 63 dated 23.03.2019, registered under Section 22 of the NDPS Act (Sections 25, 29 of the NDPS Act and Sections 420, 465, 467, 468, 471 of the IPC were added later on) at Police Station Sardulgarh, District Mansa.

(3.) As per prosecution, the brief facts are that on 23.03.2019, ASI Dalel Singh along with other police officials, while on patrol duty, received a secret information that co-accused Sadhu Singh and one Rubbi (stated to be petitioner Jaskaran) are dealing in the sale of narcotic substances and have kept the same in the house of Sadhu Singh. It was further informed that said Rubbi has brought narcotic pills to the house of Sadhu Singh in a white color parcel and if a raid is conducted at the house of Sadhu Singh, a consignment of huge quantity of intoxicant can be recovered. On receiving such information, a ruqqa was sent to the police station for registration of the FIR and a request was made for sending some other Investigating Officer at the spot. Inspector Bhupinder Singh was deputed and further investigation was handed over to him. When the police party reached the house of Sadhu Singh, it was found that four persons were keeping narcotic pills in cardboard boxes by packing in small plastic bags and pouches. On inquiry, they disclosed their names as Sadhu Singh, Jaskaran Singh @ Ruby, Nirbhay Singh and Amit Chawla. Thereafter, on counting all the boxes of narcotic pills, 9,000 pills of Cavilodol-100 SR were recovered from Sadhu Singh; from the boxes held by Jaskaran Singh, 10,000 pills of Cavilodol-100 SR were recovered; from the plastic bag held by Nirbhay Singh, 10,500 pills of Cavilodol-100 SR were recovered and similarly from Amit Chawla, 10,500 pills of Cavilodol-100 SR were recovered.