KEWAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions filed on behalf of petitioners Kewal Singh and Gurmeet Singh @ Kharaji seeking grant of regular bail in respect of a case registered vide FIR No.155 dtd. 25/8/2019, Police Station Kotwali, District Bathinda, under Sec. 22 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Short reply by way of affidavit of Shri N.D. Negi, Superintendent, Central Jail, Bathinda has been filed (in CRM-M-455 of 2020) by learned State counsel, which is taken on record.

(3.) As per the case of prosecution, on 25/8/2019 at about 6:50 p.m., the police during the course of patrolling came across two young persons, who were carrying polythene bags in their hands and who, upon noticing the police party, became nervous. The said persons were apprehended by the police and who, upon interrogation, disclosed their names as Kewal Singh and Gurmeet Singh @ Kharaji. Upon checking the transparent polythene bag in which strips of tablets were visible, which was being carried by Gurmeet Singh, the same was found to contain 2500 tablets of 'Tramadol'. The bag being carried by Kewal Singh was found to contain 1000 lose tablets. Upon analysis the said tablets were found to contain 'Tramadol' as an ingredient.