BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 439 of the Code of Criminal Procedure, 1973 is for grant of regular bail to the petitioner, in case, FIR No. 19 dtd. 23/1/2021 registered under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act') at Police Station Chhehrata, District Amritsar.

(2.) As per the prosecution version, on 23/1/2021 the police party on the basis of secret information intercepted the accused-petitioner-Balwinder Singh, who was driving motorcycle along with his co-accused Harchand Singh, who was sitting on the pillion and on search recovery of 255 grams of heroin was made from black colour polythene packet in right pocket of the jacket worn by the petitioner.

(3.) The petition has been opposed by learned State Counsel. However, no reply has been filed on behalf of respondent/State.