SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for possessing a commercial quantity of heroin, in violation of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), has come up before this Court under Sec. 439 of CrPC, seeking bail.

(2.) In paragraph 17 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) On Aug 23, 2020, the patrol police received a secret information about drug trafficking and its concealment by the petitioner in connivance with Jashandeep Singh. After that the police party reached his house and detained him. During detention, the petitioner disclosed about the concealment of heroin and based on his identification, the police recovered 2 kg of heroin from the room adjoining his cattle shed.