KULJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who at that time was in-charge of the Malkhana of the concerned police station, has been arraigned as accused along with SHO on the allegations of taking away the contrabands from the malkhana and now apprehending arrest for violating the provisions mentioned above of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) per the FIR captioned above had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 20 of the bail petition, the accused declares that he has one case of misappropriation, but that is part of the same time period.

(3.) While interrogating an accused caught with a massive quantity of narcotic substances, he disclosed that the substance was supplied by the petitioner, who had taken it from a police malkhana/store. A high-level inquiry found a primafacie case against the petitioner and arraigned him and SHO as accused.