NEKDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking grant of regular bail in respect of aforementioned FIR.

(2.) As per the case of prosecution, the petitioner Nekdeep Kumar @ Sunny was apprehended by the police on 16/5/2020 during the course of 'Nakabandi' while he was travelling on a Hyundai Venue Car bearing registration No.PB-08-EL-1937. The search of the car led to recovery of 17 injections of 'diazepam' and 1 kg. of 'Alprazolam' powder. It is further the case of prosecution that during the course of interrogation he disclosed names of another 8 persons, who were associated with him. Thereafter, upon arrest of some of these persons, names of some more accused came to be disclosed and now the police has arrayed as many as 22 accused in the present case.

(3.) Status report by way of affidavit of Shri Barjinder Singh, DSP Detective, Kapurthala has been filed by learned State counsel, which is taken on record.