GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks regular bail in a case registered vide FIR No.112 dtd. 30/4/2019 at Police Station Sardulgar, District Mansa, under Sec. 22 of NDPS Act.

(2.) As per the case of the prosecution on 30/4/2019, the Police received secret information to the effect that Gurpreet Singh, Gagu Singh and Ramesh Kumar had stored huge quantity of intoxicating tablets in the house of Gaggu Singh. The information was further to the effect that Jatinder and Vinod Kumar used to supply the said tablets to them. Pursuant to receipt of said information, the raid was conducted at the house of Gaggu Singh and 22,200 tablets of Alprasafe containing 2604.14 gms of Alprazolam were recovered. It is further the case of prosecution that while Ramesh ran away from the spot, the other accused including Jatinder, Vinod, Gurpreet and Gaggu Singh were apprehended at the spot.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case and that admittedly the recovery had been effected from the house of co-accused Gagu Singh and somehow the police has very cleverly attributed equal amount of contraband to each of the 4 accused who were present in the house. Learned counsel has further submitted that co-accused Gagu Singh from whose house the recovery was effected has already been granted bail by this Court vide order dtd. 28/3/2022 (Annexure P-2).