MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Mohinder Singh S/o. Major Singh, has directed the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co -accused Hardeep Singh alias Bittu S/o. Karnail Singh, vide FIR No. 43 dated 30.5.2014 (Annexure P1), on accusation of having committed an offence punishable under Section 22 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act'), by the police of Police Station Tallewal, District Barnala.

(2.) NOTICE of the petition was issued to the State.

(3.) PRECISELY , the prosecution, inter -alia, claimed that on 30.5.2014, on the basis of suspicion, Hardeep Singh alias Bittu was apprehended by the police and in the wake of search, 1000 intoxicant tablets of white coloured were recovered from his plastic bag without any permit or licence. During the course of investigation, he disclosed that petitioner Mohinder Singh is running Guru Nanak Medical Store on the outskirts of village Kalal Majra without any authorization/licence. He (Hardeep Singh) was working in his store at a monthly salary of Rs. 3000/ -. He has specifically mentioned that petitioner used to sell the intoxicated medicines/tablets, worth Rs. 10/ - at the rate of Rs. 200/ - to drug addicts. The petitioner used to pay 20% commission to him (Hardeep Singh). Petitioner instigated him to earn ill -gotten money by selling the indicated drugs to the drug addicts.