(1.) The Prayer in this petition under Sec. 439 Cr.PC is for the grant of regular bail in case FIR No.280 dtd. 8/11/2020 under Ss. 22, 25, 27-A and 29 of NDPS Act registered at Police Station City Sunam, District Sangrur.
(2.) The brief facts of the case are that when the police party was present at ITI Chowk, Sunam at about 10.05 pm a secret informer informed ASI Kashmir Singh that the petitioner-accused-Pankaj was habitual of selling intoxicating tablets and on that day also he had kept the tablets in his white colour Activa Scooter bearing number PB-07-BJ-4106 and was going to sell the same to his customers on the side of drain bridge situated at Bathinda road, Sunam and if a check post was set up he could be apprehended along with the intoxicating tablets and scooter. Since the information was said to be reliable, therefore, at 11.00 pm a ruqa was sent to the police station concerned i.e. P.S. City Sunam for registering the FIR against the petitioner. On the basis of ruqa the present FIR No. 280 dtd. 8/11/2020 under Ss. 22, 25, 27-A and 29 of NDPS Act came to be registered against the accused petitioner at P.S. City, Sunam, Sangrur.
(3.) During the course of investigation the check post was installed and one person was seen coming from the side of the bridge riding on a Activa scooter bearing number PB-07-BJ-4106 on which a plastic bag was lying in front of the seat of the Activa Scooter. When he was signalled to stop with a Torch light by SI Darshan Singh, the rider of the scooter tried to take a U Turn but the scooter slipped and fell on the ground and after slipping the engine stopped. Due to the same the plastic bag lying on the scooter fell down and intoxicating tablets/strips came out. On being apprehended the petitioner disclosed his name as Pankaj, the present petitioner and 2000 strips, each strip containing 10 tablets i.e. 20,000 intoxicating tablets of Tramadol Hydrochloride labelled as Radol-100 was recovered.