LAKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for possessing a commercial quantity of 1,65,000 CLOVIDOL-100 SR tablets, containing Tramadol, 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.) In paragraph 5 of the bail petition, the accused declares that he was never involved in similar type of crime.

(3.) On Oct 30, 2019, the Inspector of the above-mentioned police station, while patrolling in his jurisdiction, received specific information that Sukhwinder Singh, Ravi Singh, Jinder Singh, and Lakhwinder Singh were involved in selling vast quantities of intoxicants, and they would be traveling and would have contraband with them, which can be recovered if caught. The SHO found the information to be reasonably reliable and registered an FIR. After that, the police party stopped the vehicle and found two of the personsabove named persons, namely, Lakhwinder Singh and Sukhwinder Singh. The accused desired the search by a gazetted officer, and on this SP was called, and in her presence, the investigator searched the vehicle and recovered 1,65,000 CLOVIDOL- 100 SR tablets without any purchase bills, license, or permission. The FSL found the constituents of the tablet to be Tramadol.