SANDEEP KUMAR @ SANY @ SUNNY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Cases taken up through video conferencing.

(2.) Vide this order, I shall dispose of two petitions for grant of pre-arrest bail i.e. CRM-M-30928-2020 filed by petitioner Sandeep Kumar @Sany @ Sunny and CRM-M-40957-2020 filed by petitioner Sukhpal Singh, both of them accused in FIR No.208 dated 6.9.2020, under Sections 15, 25 and 29 of NDPS Act and Sections 420, 473 and 465 IPC, registered with Police Station Bhikhi, District Mansa.

(3.) Briefly stated, the facts of the case as per the prosecution story are that on 6.9.2020, a police party from Police Station Bhikhi led by its SHO Amarjit Singh was on patrol duty, when it received a telephonic message that ASI Janta Singh along with other police officials had intercepted a truck bearing No.RJ-19-GA-5579 being driven by Kamikar Singh son of Jeet Singh, resident of Gurne Khurd having another occupant, namely, Janta Singh son of Gurnam Singh, resident of Jharon. Accordingly, the police party led by SI Amarjit Singh reached at the spot. The intercepted truck was searched as per law and 10 bags having poppy-husk each weighing 20 kgs., total contraband 200 kgs. were found to be there in the truck. After drawing samples therefrom, the bags containing residue poppy-husk along with the truck were taken into police possession. Kamikar Singh and Janta Singh were arrested in this case and during the course of interrogation, they disclosed that the truck was owned by Sandeep Kumar @ Sany @ Sunny (petitioner in CRM-M-30928-2020) and Sukhpal Singh (petitioner in CRM-M-40957-2020) was his accomplice, who were doing business of selling poppy-husk and they were escorting the truck carrying poppy-husk in a car of white colour and instructed them to reach village Mohar Singh Wala. Formal FIR was got registered. Investigation in the case got started.