SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner under arrest for violating the provisions as mentioned above of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), per the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail on the ground that the quantity of contraband is less than commercial and rigors of S. 37 of NDPS Act do not apply.

(2.) In paragraph 16 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) On receipt of information that the persons who selling injections containing intoxicants would be going on their bike. If picketing is installed, they can be apprehended. Out of recovery of 13 injections only one injection was allegedly recovered from the petitioner. The grievance of the petitioner is that he has been attributed remaining injections, which were in possession of the co-accused and he had prima facie not aware about that.