BITTU DEEN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this 2nd petition is for grant of regular bail to the petitioner under Sec. 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.126 dtd. 1/10/2021, registered under Ss. 15-C of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the NDPS Act') (Sec. 29 of the NDPS Act added later) at Police Station Maqsudan, District Jalandhar (Rural).

(2.) The earlier one was dismissed as withdrawn with liberty to file afresh petition with better particulars.

(3.) Counsel for the petitioner has submitted that as per the allegations in the FIR, registered at the instance of SI Manjit Singh, a secret information was received that the petitioner Bittu Deen along with one Alamdeen is indulged in the business of selling poppy husk and is coming in a truck bearing registration No.HP38-E-9890. Thereafter, a barrier was laid and the aforesaid truck was apprehended, which was found driven by the petitioner - Bittu Deen and the person sitting on the co-driver seat, disclosed his name as Alamdeen. Thereafter, the recovery of 125 Kgs of poppy husk was effected in the presence of a Deputy Superintendent of Police. It is also submitted that the petitioner is praying for interim bail on medical grounds.