DEVENDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions filed on behalf of petitioners Devender Singh and Ajay Kumar son of Rajesh Kumar seeking grant of regular bail in respect of a case registered vide FIR No.34 dtd. 2/3/2021 at Police Station Special Task Force, District STF Wing, Phase-4, SAS Nagar, Mohali, under Ss. 21, 22, 25, 27-A and 29 of Narcotic Drugs and Psychotropic Substances Act.

(2.) Reply by way of affidavit of Sh. Ajay Kumar, PPS, Deputy Superintendent of Police, Special Task Force, Ludhiana Range has been filed by learned State counsel in CRM-M-46430 of 2021, which is taken on record.

(3.) As per the case of prosecution, on 2/3/2021, when ASI Mohd. Sadik alongwith Sl Jaspal Singh and other police employees of STF, Ludhiana was present Near Mahavir Dharam Kanda, Village Jaspal Bangar in connection with search of drug peddlers, then a special informer sent by Inspector Harbans Singh, STF, Ferozepur, informed to the said ASI that Ajay Kumar son of Avadbihari Singh, Ajay Kumar son of Rajesh Kumar and Maalti Parshad Verma prepare 'heroin' and other intoxicant substances. The special informer had further informed that they prepare 'heroin' with chemical substance after mixing some original 'heroin' and thereby increase the volume of 'heroin' and then supply the same to the people and thereby play with the lives of the people. It was informed that Ajay Kumar son of Avadbihari Singh has purchased one shop namely 'Om Clinic' in which Ajay Kumar Son of Avadbihari Singh, Ajay Kumar son of Rajesh Kumar and Maalti Parshad Verma have kept heavy quantity of 'heroin' and material to prepare 'heroin' and other intoxicant substances. It was further informed that their accomplice Maalti Parshad Verma used to bring material to prepare 'heroin' from UP and supply 'heroin' so prepared with the said material in different States and Ajay Kumar son of Rajesh Kumar financially supported the petitioner and others in the said business and he also supply 'heroin'.