CHACHA ALIAS MAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment, the above mentioned two appeals would be disposed of as these have arisen out of the same FIR.

(2.) Sub-Inspector Mandeep Singh sent a ruqa on 16.7.2002 at 3.00 a.m. to Police Station Shahkot stating therein that he was present at T-point, Kotli Gajran near railway crossing Malsian in connection with patrolling and checking of suspicious persons. He received a secret information that Jaswinder Singh alias Dulla son of Joginder Singh, Sital Singh son of Joginder Singh alias Dulla and one more person known as Chacha and 3-4 more persons were travelling in Canter No. PB-08-R-8715 driven by Paramjit Singh, loaded with heavy quantity of poppy heads, from village Kangna towards the side of Malsian. In case, a nakabandi was held then heavy quantity of poppy heads could be recovered from the canter.

(3.) On the basis of ruqa (Ex.PA), formal FIR No.162 dated 16.7.2002 was registered at Police Station Shahkot at 3.55 a.m. under Section15 of the Narcotic Drugs and Psychotropic Substance Act, 1985 ('Act' for short).