SAHIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner, Sahib Singh, son of Gurdeep Singh, resident of Village Baja Marad, Tehsil and District Sri Muktsar Sahib, who has been booked for having committed the offences punishable under Sections 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, in a case arising out of FIR No. 18, dated 11.4.2013, registered at Police Station, Bariwala, District Sri Muktsar Sahib.

(2.) Learned counsel contends that according to the prosecution, 50 grams of contraband, which was later found to be Diphenoxylate by the Chemical Examiner, was recovered from the petitioner on 11.4.2013. He further submits that the noncommercial quantity of the said chemical is up to 50 grams and that the petitioner is neither required nor involved in any other case.

(3.) Learned counsel for the State on instructions from ASI CRM-M-36620-2013 (O&M) 2 Chander Mohan of Police Station, Bariwala, District Sri Muktsar Sahib, submits that up to 50 grams Diphenoxylate is noncommercial quantity and 50 grams of the said salt was allegedly recovered from the petitioner. He further admits that the petitioner is neither required nor involved in any other case and that the he is behind the bars from 11.4.2013.