NAVNEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 439 Cr.P.C is filed seeking regular bail in FIR No. 36, dtd. 3/3/2021, under Ss. 21(C)/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'Act'), Sec. 29 of the Act added later on, registered at Police Station STF, SAS Nagar, Mohali.

(2.) The brief facts of the case are that police acting upon a secret information on 3/3/2021 checked the Activa bearing registration No. PB-02-DB-7231. The vehicle was driven by Deepak Kataria. 500 gram of Heroin was recovered from the vehicle. During investigation it revealed that Heroin was being supplied by Amanpreet Singh @ Rinka who is behind the bars and on his instructions, Navdeep Singh @ Navdeep @ Shera arranged the Heroine.

(3.) Learned counsel for the petitioner submits that the petitioner was not apprehended from the spot and no recovery is made from the petitioner. The investigation is complete and the petitioner is in custody since 7/6/2021.