ARPINDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned three petitions wherein petitioners Arpinderjit Singh, Arashdeep Singh and Jaspal Singh, seek grant of regular bail in a case registered vide FIR No.266 dtd. 7/11/2021, registered at Police Station City Tarn Taran, District Tarn Taran, under Ss. 18, 29, 59 of NDPS Act.

(2.) The facts, briefly are that initially one FIR i.e. FIR No.22 dtd. 28/10/2021, Police Station State Special Operation Cell, Amritsar, under Ss. 18/25/29 of NDPS Act, Sec. 25 of Arms Act, was registered wherein it was alleged that Ranjit Singh, Sukhwinder Singh and Jobandeep Singh had been intercepted by the police and were found in possession of 7.5 kgs of 'Opium'. Subsequently, pursuant to disclosure statement made by Ranjit Singh and Sukhwinder Singh, another person namely Jaspal Singh also came to be nominated as an accused.

(3.) It is the case of prosecution that on 5/11/2021, Ranjit Singh and Jaspal Singh disclosed that they had previously also been apprehended by the police on 20/8/2021 while they were carrying 'Opium' weighing 20/21 kgs, but were let off by police officials namely C. Arpinderjit Singh, C. Arshdeep Singh, HC Sukhwinder Singh and HC Malkeet Singh, after accepting an amount of Rs.40.00 lakhs as bribe from the aforesaid Ranjit Singh and Jaspal Singh. It is also alleged that aforesaid 4 police officials also took away the contraband i.e. 'Opium' weighing 20/21 kgs.