SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.25 dated 28th of February, 2022 registered for the offence punishable under Sec. 15 (B) of the NDPS Act, 1985 (for short, 'the Act'), at Police Station Kabarwala, District Sri Muktsar Sahib.

(2.) Custody Certificate of the petitioner has been filed on behalf of the State, today in Court. The same is taken on record.

(3.) Ld. Counsel for the petitioner contends that petitioner has been falsely implicated in the present case. Recovery alleged to have been effected is 20 Kg. of poppy-husk and by making it a case of chance recovery statutory violations are being camouflaged. He further submits that the Challan already stands presented and there can't be any apprehension that the petitioner shall tamper with the evidence. Keeping in view the recovery alleged to have been effected rigors as enumerated under Sec. 37 of the Act will not be attracted.