DEEPAK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) The petitioner is before this Court for regular bail in case FIR No. 343 dtd. 7/12/2018 under Sec. 15 of NDPS Act, 1985, registered at Police Station Phillaur, District Jalandhar.

(3.) The facts in narrow compass are that on a secret information received that petitioner-Deepak Kumar and Vishal Kumar were selling Poppy Husk, a raid was conducted. 77 kg 500 gm Poppy Husk was recovered from petitioner. The house of Vishal Kumar was also raided, the same was locked. He was apprehended and recovery of Poppy Husk was made from him.