VIKRAMJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.53 dtd. 27/2/2021 registered under Ss. 21-C and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act") in Police Station Chheharta, District Police Commissionerate, Amritsar.

(2.) As per the prosecution version on 27/2/2021 in the area of Sher Shah Suri Road, Amritsar the petitioner and his co-accused Harpreet Singh @ Mantri were apprehended by the police party headed by ASI Dilbagh Singh and on search in the presence of Devdutt, ACP West Amritsar. Recovery of heroin weighing 264 grams was made from polythene packet kept by co-accused Harpreet Singh @ Mantri in the right pocket of his trouser. FIR was accordingly registered and the matter is under investigation and FSL report is yet to be received.

(3.) The petitioner being in custody has filed the present petition for grant of regular bail.