PREM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the State had taken time to file Custody Certificate in respect of the petitioner-Prem Lal. It is submitted by the learned counsel for the State that a letter has been received from Superintendent, Central Jail, Jalandhar (at Kapurthala) that the petitioner-Prem Lal @ Channa is in custody since 12.5.2012 in the present case for the offence punishable under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'N.D.P.S. Act'). A photocopy of the letter furnished by the learned State counsel is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The petitioner seeks regular bail during the trial. FIR in the case has been registered on the statement of ASI Gurdeesh Singh. He along with other officials were going in a private vehicle to keep a check on bad elements. They were present in Village Dala. A secret informer gave information that Prem Lal @ Channa (petitioner) was selling narcotic medicines and if a raid was conducted on the said date i.e. 12.5.2012, medicines could be recovered. ASI Gurdeesh Singh along with co-officials went towards the house of Prem Lal @ Channa (petitioner) as per the given address. In the street, a clean shaven person was carrying a white heavy plastic bag in his right hand. On seeing the police, he got perplexed. This raised a suspicion in the mind of the police officials and he was apprehended. He disclosed his name as Prem Lal. A search was carried out and intoxicant medicines were recovered. These were 1824 tablets of Spasmo Proxyvon, 900 capsules of Parvodex, 2400 tablets of Mamolit, 450 tablets of Alprazolam 0.5 and 1080 capsules of Proxyvon were recovered from the plastic bag out of which, 20 capsules of Spasmo Proxyvon, one packet (100 capsules) of Parvodex, one packet (100 tablets) of Momolit, one packet (15 tablets) of Alprazolam 0.5 and 20 capsules of Proxyvon-TM were separated and prepared into a parcel. The remaining bulk was put back in the plastic bag. The parcels were sealed with seal of 'GS'. The case was registered against Prem Lal @ Channa (petitioner) for the offence punishable under Section 22 of the N.D.P.S. Act.