AJITPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Ajitpal son of Bhim Sain, has directed the instant petition for the grant of regular bail in a case registered against him, vide FIR No.67 dated 04.05.2012, on accusation of having committed an offence punishable under Sections 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985(hereinafter to be referred as "the NDPS Act"), by the police of Police Station City Dhuri, District Sangrur, invoking the provisions of Section 439 Cr.P.C.

(2.) The prosecution claimed that on 04.05.2012 at about 3.00 PM, a police-party headed by SI Budh Singh was present at 'T' point Bagrian Road, Dhuri and the petitioner was apprehended on the basis of suspicion. In the wake of search of his bag, 880 gms. of intoxicating powder and 100 injections of Brufons were recovered from him. After completing all the codal formalities, the intoxicating powder and the injections were taken into possession by the police vide recovery memo. On the basis of aforesaid recovery, the present criminal case was registered against the accused, in the manner depicted here-in-above.

(3.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after considering the entire matter deeply, to my mind, there is no merit in the instant petition in this context.