MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, by filing the present petition cast under Sec. 438 of Cr.P.C., seeks grant of anticipatory bail in case FIR No.136 of 6/10/2021, registered at Police Station City Budhlada, District Mansa, whereins offences constituted, under Sec. 22, 29 of NDPS Act, are embodied.

(2.) At the crime site, from the alleged conscious, and, exclusive possession of the principal offender 240 tablets of Alprasafe 0.5 became recovered, by the investigating officer concerned. The weight of the above seizure makes it fall within the ambit of non-commercial quantity thereof, thereupon hence, the rigors of Sec. 37 of the NDPS Act are not applicable thereons, and, the bail petitioner becomes entitled to his being admitted to anticipatory bail.

(3.) The learned State counsel on instructions given to him, by ASI Kuldeep Singh submits that, it was during the course of the custodial interrogation of the principal offender, that he named the present petitioner to be the supplier thereof, and, hence makes the present petitioner to become tried along with him, as a conspirator, by the learned Special Judge concerned, as and when he enters upon trial in respect of the petition FIR.