JORAWAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (The case has been taken up for hearing through video conferencing.)

(2.) The petitioner has filed the present (first) petition under Section 439 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C") for grant of regular bail in case FIR No.288 dated 11.09.2019 registered under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act") at Police Station Talwandi Sabo, District Bathinda.

(3.) As per the prosecution version the police party headed by SI Gurpreet Singh Nahel was present at T-point Gurusar Jagga, Talwandi Sabo, Raman Road for patrolling duty. The petitioner came from the side of Village Gurusar Jagga and on seeing the police party threw the polythene bag/envelope held in his hand and tried to return. The petitioner was apprehended and on search 40 strips having 10 tablets each totaling 400 tablets make Tredol-l00 Tramadol-Hydrochloride Tablets-100 MG from polythene bag thrown on the road. Pursuant to registration of FIR, the police investigated the case and charge-sheeted the accused.