VED PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is petitioner's second petition seeking bail pending trial in FIR No.23, dtd. 5/2/2020, under Sec. 21 of NDPS Act, 1985, registered at Police Station Kartarpur, District Jalandhar Rural. As per allegations in the FIR, 260 grams of heroin in a silver colour polythene bag held by petitioner in his left hand was recovered.

(2.) Learned counsel for the petitioner submits that petitioner has been falsely implicated in this case, which is apparent from the fact that petitioner alongwith two other persons namely Amandeep Singh and Ajaypal Singh, residents of the same area, were picked up from their houses and implicated in matters under the NDPS Act with 260 grams of heroin being miraculously recovered from each of them. Learned counsel submits that no independent witness was joined at the time of alleged search/recovery. Mandatory provisions of Sec. 50 of the NDPS Act, 1985 were not complied with. Learned counselfurther submits that petitioner at the first instance had filed CRM-M-15726-2020, seeking bail pending trial with alternate prayer of interim bail awaiting receipt of Chemical Examiner's report. Alternate prayer was allowed on 10/8/2020 and interim bail was afforded. Petitioner surrendered on 16/8/2021 on receipt of FSL report. Petitioner has been in custody for over 01 year and 03 months and is not involved in any other criminal case. Learned counsel for the petitioner relies upon decisions of co-ordinate Benches in Danish Vs. State of Punjab, 2019(3) Law Herald 2603, Sukhdev Singh @ Deba Vs. State of Punjab, 2019(1) Law Herald 28, CRM-M-980-2021, decided on 14/1/2021 titled Sukhbir Singh @ Sukh @ Bhatti Vs. State of Punjab, CRM-M-36888-2021, decided on 5/1/2022 titled Shubham Mehra @ Shubham Vs. State of Punjab, CRM-M-43269-2021, decided on 28/3/2022 in Palwinder Singh @ Laddi V. State of Punjab and CRM-M-52423-2019 decided on 21/1/2021 in Dharminder Singh @ Fauji Vs. State of Punjab to submit that bail pending trial has been granted in matters where the alleged recovery was marginally over the commercial quantity. It is, thus, prayed that this petition be allowed.

(3.) I have heard learned counsel for the parties.