RAJANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for regular bail filed under Section 439 of the Cr.P.C. on behalf of the petitioner in case FIR No. 94 dated 16.11.2019, under Section 21/25/29 of the N.D.P.S. Act, 1985 registered at Police Station Verowal, District Tarn Taran.

(2.) The petitioner was allegedly apprehended by the CIA Staff, Tarn Taran on the aforesaid date of the FIR and the contraband in the form of 1Kg. 55 grams of Heroin was allegedly recovered from him which happens to be above the commercial quantity.

(3.) Ld. Counsel for the petitioner has vehemently argued that his client has been falsely implicated in the case and the recovery allegedly effected from him is a planted one, and that there is no justification, in any case, to keep him in further detention since he has already remained confined in prison for more than 01 year and 02 months by now.