SUKHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On being named by the main accused in his custodial interrogation as the purchaser of the contraband, the petitioner, apprehending arrest for violating the above-mentioned provisions of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) per the FIR captioned above had come up before this Court under Section 438 Cr.P.C seeking anticipatory bail.

(2.) Although in paragraph 10 of the bail application, the accused did disclose of criminal antecedents, but did not disclose the details, and now Ld. Counsel on instructions declares the following criminal antecedents: <FRM>JUDGEMENT_123_LAWS(P&H)6_2022_1.html</FRM>

(3.) Based on suspicion, the police checked the car and recovered 100 grams of opium and an amount of Rs. 2 lacs from the car. On interrogation, the accused Harwinder Singh @ Harry disclosed to the police that the money are the sale proceeds of sale of 1 kg of opium to the petitioner.