SUNIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been for regular bail filed under Section 439 of Code of Criminal Procedure in FIR no.40 dated 24.04.2011, under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the 'Act'), registered at police station Bhavwala, District Fazilka.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Judge, Special Court, Ferozepur dismissing bail application filed by the petitioner.

(3.) Brief allegations are that, on receipt of secret information that petitioner-accused was keeping a large quantity of intoxicant medicines in a Chobara, which was in his possession as a tenant, raid was conducted by police party in the presence of Talwinderjit Singh, Deputy Superintendent of Police. Petitioner-accused ran away after seeing the police party from his Chobara. He was already known to the Sub Inspector, who was member of the raiding party. On search, heavy quantity of manufactured drugs including 7000 Alprazolam tablets were recovered.