MANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered vide FIR No.214 dated 24.11.2019 under Section 21 of NDPS Act at Police Station Chattiwind, District Amritsar.

(2.) The FIR was lodged at the instance of Inspector Vikrant Sharma wherein it is alleged that on 24.11.2019 when he alongwith other members of the police party was patrolling, then a secret informer informed that Ranjit Singh @ Rana, Harjit Singh @ Happy and Mandeep Kaur wife of Harjit Singh were travelling in a car bearing registration No. PB02-BP-6906 and that they indulged in sale of 'heroin'. Pursuant to receipt of said information barricading was raised and the aforesaid car was intercepted. While the said car driver disclosed his name as Ranjit Singh @ Rana, the person sitting on the front passenger seat disclosed his name as Harjit Singh @ Happy and the lady sitting on the rear seat disclosed her name as Mandeep Kaur. Inspector Vikrant Sharma extended an offer in terms of Section 50 of NDPS Act (in short hereinafter referred to as 'the Act'). Since the said persons declined to be searched by Inspector Vikrant Sharma, he informed SHO Police Station Chattiwind who further informed Deputy Superintendent of Police, Attari Shri Gurpartap Singh Sahota. The SHO as well as the DSP reached at the spot. The SHO also extended an offer in terms of Section 50 of the Act to the aforesaid three persons who expressed that they wish to be searched in the presence of a gazetted officer. Shortly thereafter, DSP Gurpartap Singh Sahota reached at the spot and who also extended an offer in terms of Section 50 of the Act and the three accused reposed confidence in the DSP and stated that he may get their search effected. The search of Ranjit Singh @ Rana led to recovery of 'heroin' contained in a polythene bag from the right pocket of the jacket worn by him which upon weighment was found to be 600 grams. The search of Harjit Singh @ Happy led to recovery of 550 grams of 'heroin' from the right pocket of the jacket worn by him. Mandeep Kaur was also found to be carrying 370 grams of 'heroin' in the right pocket of jacket worn by her which had been kept in a polythene bag. In other words 1 kilograms and 520 grams of 'heroin' was recovered from the three accused.

(3.) The learned counsel for the petitioner has submitted that she has falsely been implicated in the present case and that no recovery whatsoever was ever effected from her. The learned counsel has further submitted that even if the allegations as levelled in the FIR are taken to be correct, still it is a case where the provisions of Section 50 of the Act have not been complied with in letter and spirit inasmuch as the petitioner was not extended the offer in terms of Section 50 of the Act in correct manner and infact a restricted offer was extended which cannot be said to be proper compliance of Section 50 of the Act and as such, the petitioner is entitled to be released on bail.