KAMALJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As is evident from the record, that first petition for regular bail bearing CRM-M No.17567 of 2012, filed by the petitioner was dismissed as withdrawn, vide order dated 18.09.2012 and second petition for regular bail bearing CRM-M No.38164 of 2012 was dismissed as well by way of order dated 10.12.2012, by this Court.

(2.) Now the petitioner has preferred the instant third petition for regular bail in a case registered against him, vide FIR No.34 dated 05.06.2011, for the commission of 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 Budhlada, District Mansa, invoking the provisions of Section 439 Cr.P.C.

(3.) The crux of the prosecution version, in brief, insofar as, relevant is that in the wake of search of bag of the petitioner, 10 boxes of Phenotil tablets, 50 pocket each having LOT No.PB-11-67, containing 100 tablets each packet i.e. total 50,000 tablets, one box containing Microlit tablets containing 50 packets having Batch No.MT1011009, each packet containing 100 tablets i.e. Total 5000 tablets, nine box of Alto 0.5. tablets, each box having Batch No.TAF 1104 containing 10 strips containing 80 tablets in each total 7200 tablets, five box of Migest Kit tablets, total 250 tablets, one plastic box containing 30 packets having Batch No. 04.101 each Vigora 50 Red tablets containing 4 tablets each i.e. Total 120 tablets Vigora 50 Red tablets, 8 box of Body Grow powder each containing 500 grams i.e. Total 4 kgs powder as well as 500 grams intoxicating powder along with one vial of 900 ml of intoxicated liquid, were recovered from his (petitioner) possession, without any permit or license.