KULDEEP BEDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition has been filed under Section 439 of the Code of Criminal Procedure (hereinafter referred to as "the Code" in short) read with Section 167 (2) of the Code and for releasing the petitioner on bail in case arising from FIR No.157 dated 10.06.2012, registered at Police Station Patti, District Tarn Taran, under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985. A prayer has also been made for setting aside the orders dated 11.12.2012 (Annexure P-4) and 13.12.2012 (Annexure P-5) passed by learned Judge, Special Court, Tarn Taran.

(2.) Brief facts of the case are that petitioner-accused was alleged to have possession of 13700 Microlit Tablets containing Diphenoxylate hydrochloride, 1000 Sobimol Tablets containing Dextropropoxyphene HCL, 4040 Anexkill tablets, 740 Corisoma Tablets, 2090 Dexavone Capsules containing Dextropropoxyphene, 4000 Parvon Spas Capsules containing Dextropropoxyphene, 960 Sapasmo Paroxyvon Capsules containing Dextropropoyphene 69 Rexcof Syrup (99 ml) containing Codeine Phosphate, 84 Recodex Syrup (100 mls.) containing Codeine Phosphate. The recovery alleged from the custody of petitioner regarding some of the psychotropic substances is commercial in quantity.

(3.) I have heard learned counsel for the parties and perused the record.