VARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Prayer in this petition under Sec. 439 Cr.PC is for the grant of regular bail in case FIR No.60 dtd. 11/7/2021 under Ss. 18, 29, 61, 85 of NDPS Act, 1985 registered at Police Station City-2 Abohar, District Fazilka.

(2.) The brief facts of the case are that on 11/7/2021 when the police party headed by ASI Balkaran Singh while going for patrolling purposes and checking suspicious persons in a private vehicle, was present at Kandhwala road bye-pass, then an information was received that the accused persons are indulging in illegal activities of bringing opium from Rajasthan at cheaper rate and are selling the same at higher rates and that today, all the accused persons after taking opium from Rajasthan, were coming to Abohar from Hanumangarh side in Car I-20 PB-46Q-4929 and if a picket is established at a suitable place, then all the accused persons could be nabbed along with a huge quantity of opium. The information being reliable and fulfilling the ingredients of Ss. 18, 61, 85 NDPS Act, 1985, ASI Balkaran Singh got the FIR in question registered against the accused persons by sending a ruqa to the police station.

(3.) ASI Sajjan Singh in coordination with ASI Balkaran Singh, established a naka on Hanumangarh road, near the Petrol Pump and reached there in Govt. vehicle no.PB-05N-6933. After sometime a car I-20 No.PB-46Q-4929 white colour was seen coming from Hanumangarh side. ASI Sajjan Singh with the help of fellow officials, got stopped the said car and after introducing himself to the said persons, ASI Sajjan Singh asked the said persons their names and addresses. The person who was driving the car told his name as Gurjant Singh @ Janta, the person who was sitting on the conductor seat, told his name as Varinder Singh @ Bagga (present petitioner) and the persons who were sitting in the back seat told their names as Harshdeep Singh (since granted bail) and Prem Singh. ASI Sajjan Singh sent a message for calling some gazetted officer to the spot.