AJMER 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.06 dated 05.01.2021 registered under Sections 21 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act") at Police Station STF, SAS Nagar, Mohali.

(3.) As per the version of the prosecution, FIR (Annexure P-1) was registered after Ajmer Singh (present petitioner) and Jatin Arora @ Jatin were searched on the basis of secret information and recovery of 260 grams of heroin was effected from the person of Ajmer Singh.