PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.46 dtd. 16/4/2022, registered under Ss. 18, 61 and 85 of NDPS Act, at Police Station City 1 Sangrur, District Sangrur.

(2.) As per the allegations in FIR, a police party was present at the bridge between Barnala road to Upawal road at around 9.30 P.M. and when they were 500 yards away from the bridge, a brownish-red swift car bearing No.HR-06-M-6426 was found parked at the edge of the bridge and the light in the car was flashing. It was stated that the petitioner was sitting at the driver seat of the car and as per version of the prosecution, the petitioner was seen sitting on the driver seat and putting a substance of black colour in small polygthene from a large transparent polythene bag.

(3.) The recovery effected is 1 kg of opium, which is less than the commercial quantity i.e. 2.5 kg.