PRABHJOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate filed by learned counsel for the State is taken on record.

(2.) The petitioner has filed the present petition under Sec. 439 Cr.P.C., for grant of regular bail in case FIR No. 208 dtd. 7/9/2022 registered under Sec. 22 of the NDPS Act at Police Station Sadar, Samana, District Patiala.

(3.) Briefly, the aforesaid FIR was registered against the petitioner and his co-accused-Avtar Singh, by name, on the basis of secret information. Co-accused/Avtar Singh and the petitioner were seen coming on a motorcycle. On seeing the police party, co-accused-Avtar Singh, fled away from the spot. The ploythene bag containing 12 vials had fallen down along with mobile phone, which was recovered. Samples were sent to FSL and the contents of 12 vials have been opined to be that of codeine phosphate. The quantity of 12 vials comes 1475.16 grams which falls under the category of 'commercial quantity'. Besides that 150 tables of CARISOMA were recovered from the conscious possession of the petitioner.