KHUSHWANT SINGH @ HAPPY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has applied for regular bail in a case registered against him, vide FIR No.128 dated 12.12.2012, on accusation of having committed an offence punishable under Section 22 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act'), by the police of Police Station City Jodhan, District Ludhiana, invoking the provisions of Section 439 Cr.P.C.

(2.) The epitome of the prosecution version, in brief, insofar as, relevant is that in the wake of search of plastic bag of the petitioner, 16 packet, each packet containing 100 Tablets total 1600 tablets of Pheotil, 14 packet, each packet containing 100 tablets total 1400 tablets of Momolit, 26 strips Capsule Parvon Spas, each strip containing 10 Capsule total 260 Capsules, 12 strips Tablets of Carisol, each strip containing 10 tablets total 120 tablets, 40 strips Tablets of Karisma, each strip containing 10 tablets total 400 tablets, 24 strips Tablets of Alidix-05, each strip containing 10 Tablets total 240 Tablets and 44 bottles of Rexcof 100/100 ML duly sealed, were recovered from his (petitioner) possession, without any permit or license.

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