SANDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both these two petitions are taken up together since the same are arising out of the same FIR, filed under Sec. 439 Cr.P.C for grant of regular bail to the petitioners in case bearing FIR No.143 dtd. 23/10/2020, under Ss. 21 (c) and 29 of the NDPS, Act, registered at Police Station Chabbewal, District Hoshiarpur.

(2.) All the learned counsel for the parties have stated that both petitions can be taken up together for final disposal.

(3.) The facts in the present case are taken up from CRM-M-18799- 2021. As per the FIR when the police party was patrolling and checking for suspicious persons, an unnumbered white colored Activa which was being driven by a lady came from the side of Mahilpur seeing which the police signalled her to stop but she, instead of stopping the Activa, tried to drive away but with the help of other police officials she was stopped and was asked her name and address upon which she told her name to be Jasvir Kaur alias Faujan wife of late Kishan Singh, resident of Mahilpur and was confronted bya police officialwho told his name and identity and gave her an option for being searched through any Magistrate or a Gazetted Officer of the Punjab Government and, therefore, the provisions of Sec. 50 NDPS Act were complied with. A recovery of 400 grams of heroin was effected from the aforesaid Jasvir Kaur and the Indian currency worth Rs.11,40,000.00 was also recovered.