VICKY ALIAS LADDU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitionerseeks bail in case bearing FIR No.174 dtd. 17/12/2022, registered under Sec. 22C, 27-A, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), at Police Station Sultanwind, Amritsar.

(2.) Per First Information Report (FIR), on secret information received by the police official, raid was conducted and 5,000 intoxicant tablets tramadol hydrochloride were recovered from main accused Varinder Singh, of whom petitioner is alleged to be an accomplice. An FIR was registered in this case. On the custodial statement of main accused, a further raised was conducted and petitioner was arrested along with alleged 2,500 intoxicant tablets of the same salt, ibid.

(3.) Learned counsel for petitioner submits that petitioner has been falsely implicated in this case. Alleged recovery of 2500 tablets was actually planted on him. There is no independent witness of the said recovery. He further submits that petitioner was not named in the FIR. He has been implicated in this case on confessional statement of co-accused Varinder Singh. He submits thatpetitioner was granted concession of interim bail vide order dtd. 21/2/2023. Thereafter, on 22/4/2023, challan was presented and report of chemical examination was received. Interim bail was later dismissed and petitioner was sent to judicial custody vide order dtd. 22/5/2023 (Annexure P-3) by learned Court below. He submits that petitioner is though involved in two more cases, but he is on bail in those cases.