PUSHPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered against him vide FIR No. 294 dated 26.11.2018, at Police Station: Bhawanigarh, District Sangrur, under Section 22 of NDPS Act, 1985 (hereinafter referred to as 'the Act').

(2.) The case of prosecution is that on 26.11.2018, when ASI Walaiti Ram along with other police officials was present near bridge on Canal Thamman Singh Wala, in connection with patrolling and checking of suspicious persons, then he received secret information at about 5 P.M. to the effect that Sanju Singh and Pushpinder Singh (petitioner) indulged in sale of intoxicants and that they were proceeding towards Sangrur in a white coloured 'Swift' car bearing registration no. PB-13-W-2820 while carrying a large quantity of intoxicating tablets. The information was further to the effect that in case barricading is laid, the aforesaid persons could be caught red-handed.

(3.) Asi Walaiti Ram immediately sent the aforesaid information to SHO, Police Station, Bhawanigarh, on the basis of which the instant FIR came to be lodged. Thereafter, the said ASI Walaiti Ram along with other police officials laid barricading and they were able to intercept car bearing registration no. PB-13-W-2820 in which the petitioner and co-accused Sanju Singh were travelling. A search of the car led to recovery of 23,500 tablets of Clovidol-100-SR (Tramadol) and another 17,000 tablets of Clovidol-100-SR (Tramadol) apart from 200 vials 100 ml each of Wincerex.