JASVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for possessing a commercial quantity of poppy husk, in violation of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), has come up before this Court under Sec. 439 of CrPC, seeking bail.

(2.) At the end of note 3 of the bail petition, the petitioner declares that no other case is pending against him nor is he involved in any other FIR, However, as per paragraph 14 of the status report, the accused has the following criminal antecedents: <FRM>JUDGEMENT_133_LAWS(P&H)5_2022_1.html</FRM>

(3.) On 9/6/2020, the police received a secret information about transportation of poppy husk in a truck bearing registration number JK-05-C-6797, by Mohammad Latif, Jasvir Singh (Petitioner), Satnam Singh, and Kaku. After that the police laid a naka and waited for the truck, and when it reached, it was signaled to stop, however the truck stopped at a distance of 50 yards from the naka, and two persons alighted from the truck and escaped. The police nabbed two persons, i.e., the driver Mohammaed Latif and the petitioner Jasvir Singh. The accused desired the search in presence of a Gazetted officer and on this the Investigator called the DySP. On the search of the goods compartment of the truck, beneath the apple boxes, the police recovered 30 bags containing poppy husk, and in all the poppy husk weighed 10 quintals and 50 kilograms.