SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment, the above mentioned three appeals would be disposed of as these have arisen out of the common incident/judgment.

(2.) Inspector Gurdarshan Singh sent a ruqa to Police Station Sangat on 26.8.2005 at 11.10 A.M. stating therein that he was present on main road bus stand in the revenue limits of village Doomwali along with other police officials. He had received a secret information that Mastan Singh alias Mana alias Haji and Major Singh had formed an international gang for bringing counterfeit currency, narcotic substances and weapons in bulk from Pakistan to supply the same to bad elements in northern India. The said persons would be crossing the border of Bathinda in Santro Car No. DL-1CH-6713.

(3.) On the basis of the said ruqa, formal FIR No. 117 dated 26.8.2005 was registered under Section 489-A, 489-B, 489-C of the Indian Penal Code ('IPC' for short) and 25 of the Arms Act, 1959 and Section 18, 22 Narcotics and Psychotropic Substances Act, 1985 ('Act' for short) at Police Station, Sangat by Assistant Sub Inspector Harbans Singh.