TARSEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up through Video Conferencing.

(2.) This petition for pre-arrest bail has been filed by petitioner Tarsem Singh son of Onkar Singh, aged 34 years, resident of village Burma, Post Office Behlopur, Tehsil Samrala, District Ludhiana, an accused in F.I.R. No. 06 dated 6.1.2019 registered with Police Station Samrala, District Ludhiana for offences under Sections 22,61 of the NDPS Act.

(3.) Briefly stated the facts of the case as per prosecution story are that on 6.1.2019 at about 9.50 P.M, one Manpreet Singh son of late Samsher Singh, resident of House NO. 6326/1, Gali No. 7, Hargobind Nagar, Ludhiana was apprehended by the police during naka at main Chowk Samrala. On search being conducted as per rules, he was found in possession of contraband in the form of Tramadol Hydrocholride Tablets 100 MG, 5 boxes besides 5 leave without box of similar tablets. The total recovered tablets came out to 2950. The accused was accordingly arrested in this case. The contraband was taken into police possession.