HIMANSHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of the above mentioned petitions as the same have arisen out of the common FIR.

(2.) The petitioners have filed the present petitions under Sec. 438 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') for grant of anticipatory bail in case FIR No.46 dtd. 6/2/2023 registered under Ss. 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act') at Police Station Model Town, District Hoshiarpur.

(3.) As per prosecution version, on 6/2/2023 the police party headed by ASI Gurdeep Singh doing patrolling duty in the area of Roshan Ground, Police Station Model Town, Hoshiarpur. On suspicion, they apprehended accused-Harvinder Singh @ Binder and Gurvinder Singh @ Govinda and on search 1120 intoxicant tablets were recovered from black colour polythene bag carried by them. During interrogation, accused-Harvinder Singh @ Binder and Gurvinder Singh @ Govinda disclosed the name of the petitioners from whom they purchased the alleged contraband.