SALINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in both these petitions is for grant of regular bail to petitioners Salinder Singh @ Shinda and Jagjeet Singh @ Jagi in FIR No.28 dtd. 12/2/2020 under Sec. 22/61/85 of NDPS Act, registered at Police Station Anaj Mandi, District Patiala.

(2.) Learned counsel for the petitioners submit that as per allegations in the FIR, registered at the instance of ASI Gurdeep Singh, while on patrol duty, he received a telephonic information that one car bearing registration No.PB- 13-AD-9311 is coming, in which there are three occupants and they are carrying intoxicant substance. On this, he sent a ruqa to the police station. The aforesaid car was stopped by the police party, which was Maruti Ritz white coloured. The driver disclosed his name as Jagjeet Singh @ Jagi, the person sitting on the co-driver seat disclosed his name as Salinder Singh @ Shinda and third person sitting on the backseat told his name as Shedanpal @ Sadhu Pal.

(3.) Upon suspicion, a notice was given to them informing their right to be searched before a Magistrate or a Gazetted Officer. On this, all the accused stated that they have faith on the Investigating Officer and he can conduct the search.