SUKHCHAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the third petition under Sec. 439 CrPC for grant of regular bail to the petitioner in FIR No.197 dtd. 6/10/2019 under Ss. 21 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Sidwan Bet, District Ludhiana (Rural). The first petition for grant of regular bail (CRM-M-8833-2020) was dismissed as withdrawn vide order dtd. 27/11/2020 while the second petition for grant of regular bail (CRM- M-7869-2021) was dismissed as withdrawn vide order dtd. 28/4/2021.

(3.) As per the allegations, on 6/10/2019 a police party was present and patrolling at Chowk Tihara when secret information was received that one Amandeep Kaur @ Sabbi, who is habitual of selling heroin, is coming on a scooter and if a Naka is laid then heroin can be recovered from her possession.