SUMIT VEER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition seeking regular bail in case FIR No.168, dated 5 th November, 2020, under Sections 21 and 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'Act') and Section 25 of Arms Act, 1959 (Section 29 of the Act and Section 120-B; 482 of Indian Penal Code 1860 and Section 192 of Motor Vehicles Act, 1988 added later on), registered at Police Station Shri Anandpur Sahib, District Rupnagar.

(3.) The police received a secret information that Bunty Lubana and Neeraj Kumar were indulging in selling of illegal weapons and intoxicating substances. They are bringing the weapons and intoxicant from other States for selling in District Rupnagar. Acting on the information, nakabandi was done at Fauji Pull. Accused were apprehended and during their personal search, the police recovered 270 grams intoxicating powder, 2 pistols of .32 bore and 8 live cartridges from Neeraj, whereas from Bunty Lubana recovery was of 218 grams intoxicating powder, 2 pistols of .32 bore alongwith six live cartridges. The powder recovered was later found to be Tramadol Hydrochloride.