JATINDER SINGHGORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 439 Cr.P.C. is for the grant of regular bail to the petitioner in case FIR No.11 dtd. 31/1/2022 under Sec. 22(c) of the NDPS Act registered at Police Station Sangat, District Bathinda.

(2.) The brief facts of the case are that while the police party was on patrolling duty, a motorcycle was seen coming on the katcha path from village Paniwala side. It was asked to stop. However, the riders of the said motorcycle suddenly got perplexed and turned-around the same and attempted to flee away. However, the motorcycle fell down on the ground alongwith the riders.

(3.) Lakhvir Singh @ Lakha son of Gurmail Singh @ Gel and Jatinder Singh @ Gora (petitioner) son of Gulal Singh came to be apprehended and the recovery of 70 strips of intoxicant tablets of make Tramwel Sr 100 Tramadol Prolonged-release tablets IP (each strips containing 10-10 tablets), Batch Number, MFG date, Exp. Date and MRP of each strip was removed and word "mfg lic No.31/UA/2013 Manufactured by: Pure and Cure Healthcare Pvt. Ltd. (A subsidiary of Akums Drugs @ Pharmaceuticals Ltd.) Plot No.26A, 27-30, Sector 8A, IIE, Sidcul, Haridwar-249 403 (Uttrakhand), total 700 intoxicating tablets was effected from them. The salt thereof was found to be Tramadol. Based on the aforementioned allegations, the instant FIR came to be registered.