HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the State has filed an Affidavit of Sh. Manjit Singh, P.P.S., Deputy Superintendent (Officiating Superintendent), Central Jail, Ferozepur mentioning the period of imprisonment undergone by the petitioner-Harpal Singh. The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) Criminal Miscellaneous Application has been filed seeking bail during the pendency of trial. In terms of the FIR, ASI Kuldeep Singh, Police Station Malawala, Tehsil Zira, District Ferozepur apprehended the petitioner-Harpal Singh, who was near the canal bridge in the area of Fatehgarh Sabhra. He was seen coming from front side carrying a polythene bag in his hand and after seeing the police party, he turned to the fields to his left side. He was apprehended and a search was carried out and from the polythene bag that he was carrying, 20 packets of Microlits and 18 strips of Sarzople 0.50 were found. One packet (100 tablets), out of 20 packets of Microlits and 01 strip (15 tablets), out of 18 strips of Sarzople were taken separately as sample. Separate parcels of sample and remaining property were prepared and sealed.