NAVDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate dtd. 11/3/2023, filed by learned counsel for the State is taken on record.

(2.) Prayer in this fourth petition filed under Sec. 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No. 349 dtd. 20/12/2019 registered under Ss. 22, 25, 29, 61 and 85 of the NDPS Act at Police Station City Rajpura, District Patiala. The first two petitions i.e. CRM-M-13313-2020, was dismissed vide order dtd. 10/6/2020 and CRM-M-23241-2020 was dismissed as withdrawn vide order dtd. 9/11/2020, whereas the third petition i.e. CRM-M-35572021 for grant of interim bail on medical grounds was dismissed by this Court on 1/3/2021.

(3.) Brief facts of the prosecution story in nutshell are that the petitioner along with his co-accused, namely, Babu Ram and Mukesh Kumar, was apprehended by the police and upon conclusion of tainted investigation the police officials have shown the alleged recovery of 25000 tablets of Tramadol from the petitioner, 12000 tablets of Tramadol from co-accused-Babu Ram and 12000 tablets of Tramadol from co-accused-Mukesh Kumar, which falls within the ambit of 'commercial quantity'.