SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered vide FIR No. 01 dtd. 30/11/2017 at Police Station S.S.O.C. District Fazilka under Ss. 18, 21, 25, 29, 30 of Narcotic Drugs and Psychotropic Substances Act and Ss. 66-D and 66-F of Information Technology Act, 2000.

(2.) It is the case of prosecution that on 30/11/2017, a secret information was received by the police to the effect that Mukhtiar Singh @ Kali, Gurnam Singh, Surjit Singh had taken land on lease beyond the fencing area between India and Pakistan and that they smuggle 'heroin' from across the border with the help of their agriculture equipment and pass on the same to Sammar Singh @ Sharma and to Sandeep. It is further the case of prosecution that upon receipt of aforesaid information, a raid was conducted and Mukhtiar Singh @ Kali and Gurnam Singh were apprehended while they were coming on their tractor and from whom 'heroin' weighing 3.2 kilograms was recovered. It is further the case of prosecution that Mukhtiar Singh @ Kali and Gurnam Singh were also accompanied by Surjit Singh but he managed to escape from the spot.

(3.) On 6/1/2018, Surjit Singh, who is stated to have escaped on 30/11/2017, was apprehended and from his possession 270 grams of heroin'and ' 4 lakhs of drug money was recovered.