CHET SINGH ALIAS CHETU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 438 Cr.P.C. praying for release of the petitioner on bail in terms thereof in a case registered vide FIR No.125 dated 9.9.2012 under Sections 21/22/61/85 of the NDPS Act at Police Station Dharamkot, Distt. Moga.

(2.) THE FIR was registered on the basis of secret information in which it was given out to the police that the petitioner and one Shamsher Singh son of Gurbachan Singh were preparing small packets of smack in the vicinity of minor canal and that they are in possession of a plastic can containing intoxicants from which such packets are being prepared. When the police acted upon this information it is stated that the petitioner ran away from the spot and 100 gm. of smack was recovered from the spot.

(3.) THE prayer has been opposed by the learned counsel for the respondent, who has stated that the identity of the petitioner was established on the basis of secret information and the FIR contains his name, hence the prayer of the petitioner deserves to be rejected.