DILBAGH KHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this order of mine, I intend to dispose of four petitions, bearing CRM-M-19936-2021, titled as 'Dilbagh Khan vs. State of Punjab ', filed by petitioner - Dilbagh Khan, for grant of regular bail, whereas CRM-M-29929-2020, titled as 'Rajinder Kumar vs. State of Punjab', CRM-M-34436-2019, titled as 'Jaila Khan vs. State of Punjab'; CRM-M-21427-2020, titled as 'Satpal Dass @ Sattu vs. State of Punjab', filed by the petitioners - Rajinder Kumar, Jaila Khan and Satpal Dass @ Sattu, respectively, for grant of pre-arrest bail; all of them being accused in case FIR No. 93 dtd. 3/6/2019, for offences under Ss. 15, 29 of NDPS Act, 1989 (Sec. 29 of the NDPS Act, added later on), registered at Police Station Sadar Sangrur, District Sangrur.

(2.) Briefly stated, the facts of the case, as per the prosecution story are that on 3/6/2019, a Police Party led by ASI Surinder Singh, while being present at Bus stand village Kheri, Police Station Sadar, Sangrur, received a secret information at about 6.10 P.M. that Dilbagh Khan s/o Bansai Khan r/o village Kheri, was in a habit of selling poppy husk in his car bearing registration No. PB-13-BB-4993, make Swift Dezire, by bringing it from outside and on that day also, he was to bring poppy husk in his car taking it to village Kheri. Finding the information to be reliable, ASI Surinder Singh sent a ruqqa to the Police Station, on the basis of which formal FIR was registered. Some more police personnel were summoned to the spot. A picket was laid on Link Road leading from Kularan to Kheri within the revenue limits of village Kheri. In the meanwhile, a Swift car, white in colour was spotted coming from the side of village Kular Khurd. It was intercepted and the person driving the car disclosed his name as Dilbagh Khan s/o Bansai Khan r/o village Kheri, P.S. Sadar, Sangrur. The car was searched as per rules, in the presence of DSP, Sub-division Sangrur, who had been summoned to the spot. The search of the car revealed that 4 plastic bags were being carried in the Dicky of the car and 2 plastic bags were there on the rear seat of the car. All the 6 bags were found to contain poppy husk. 4 plastic bags in the dicky were found to contain poppy husk weighing 30 kgs each, whereas the two bags placed on the rear seat of the car were found to contain 40 kgs each of poppy husk. The total recovery being 200 kgs of poppy husk. The recovered contraband was taken into possession and thereafter samples were drawn there from in the presence of JMIC. Dilbagh Khan - accused was arrested in this case. On return to the Police Station, the accused Dilbagh Khan was put in the lock up, where as the case property was deposited in the Malkhana.

(3.) Accused Dilbagh Khan was interrogated, during the course of which, he suffered a disclosure statement that at the time of elections, he had brought one quintal of poppy husk from Rajinder s/o Muni Ram r/o Ward No. 23, Indra Colony, Tohana (Haryana) and the poppy husk was supplied by him to Jaila Khan s/o Maghar Khan r/o Mirja Patti, Namol and Satpal Dass @ Sattu s/o Bhajan Dass r/o Maino Patti, Namol and the recovered poppy husk, was to be supplied to Jaila Khan and Satpal Dass @ Sattu. In that way Rajinder, Jaila Khan and Satpal Dass @ Sattu, were nominated in this case, on 6/6/2019. Offence under Sec. 29 of the NDPS Act, was added.