TEJINDER SINGH @ TEJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of bail to the petitioner, Tejinder Singh @ Teji, son of Mukhtiar Singh, resident of Near Wazirwali Building, Ferozepur Cantt., who has been booked for having committed the offence punishable under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, in a case arising out of FIR No. 39, dated 9.3.2012, registered at Police Station, Cantt., Ferozepur.

(2.) Learned counsel contends that the petitioner is an authorised/licenced chemist and he had retained the manufactured drug in accordance with the terms and conditions of his licence. He further submits that the investigating agency falsely implicated the petitioner in this case. He further submits that the petitioner is behind the bars from 9.3.2012 and the prosecution has failed to conclude its evidence in spite of numerous opportunities afforded to it by the learned Trial Court.

(3.) Learned counsel for the State on instructions from Mr. Parminder Singh, Drug Inspector, Fazilka, submits that the petitioner was a licenced chemist and he was authorised to retain the drugs alleged to have been recovered from him by the police in this case. He further submits that the petitioner had a valid licence, issued by the competent authority on the date of his arrest.