GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose off the above mentioned two petitions filed on behalf of Gurpreet Singh and Jatinder Singh @ Kaka seeking grant of regular bail as both of them arise out of the same FIR i.e. FIR No. 112 dated 30.04.2019, registered at Police Station: Sardulgarh, District Mansa, under Section 22 of the NDPS Act, 1985 (hereinafter referred to as 'the Act').

(2.) The case of prosecution is that on 30.04.2019, when ASI Dalel Singh along with other police officials was present at Bus Stand Sardulewala in connection with patrolling and checking of suspicious persons, then he received secret information at about 11.35 AM to the effect that Gurpreet Singh, Gaggu Singh and Ramesh Kumar had stored intoxicating tablets in the house of Gaggu Singh and that it is Jatinder and Vinod Kumar who supply the said tablets to them. The information was further to the effect that in case a raid is conducted at the house of Gaggu Singh then the aforesaid persons could be caught red-handed.

(3.) Asi Dalel Singh immediately sent the aforesaid information to SHO, Police Station, Sardulgarh, on the basis of which the instant FIR came to be lodged. ASI also made a request therein for deputing another Investigating Officer. Thereafter, the said Dalel Singh along with other police officials conducted a raid at the house of Gaggu Singh where Gaggu Singh, Gurpreet Singh, Jatinder and Ramesh Kumar were found present and a recovery of 22,000 tablets of 'Alprasafe' was effected. Upon chemical examination, the same were found to contain 'alprazolam' which is listed at serial No. 30 in the List of Psychotropic Substances.