AMRIT PAL GARG @ BAMBA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AMRIT Pal Garg alias Bamba, the petitioner-herein prays for regular bail in case FIR No. 8 dated 1.2.2003 registered at police station Maur, District Bathinda, under, Sections 15/61/85 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) IN short, the prosecution case is that Gurdarshan Singh Inspector/SHO police station Maur was present at the bridge of river on 1.2.2003 when at about 3-40 PM a jeep (Canter) bearing registration No. PB-03D-5978 came from the side of Mandi. Three persons were sitting in it, namely, Makhan Singh, Amrit Pal alias Bamba the present petitioners and Darshan Singh. After completing all the mandatory formalities of the Act including preparation of consent memos duly signed by the present petitioner and his co-accused, the jeep was checked in the presence of DSP Jagmohan Singh. 12 bags of poppy husk each weighing 40 Kgs were recovered from the jeep. Consequently, all the three accused were booked in this case.

(3.) THE Investigating Officer is also present with the complete police file. During the course of arguments, I had also felt the necessity of perusing the police diaries.