NARDEV INDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the instant petition filed under Section 439 of the Code of Criminal Procedure read with Section 167(2) of the Code of Criminal Procedure for grant of regular bail to the petitioner in FIR No.61 dated 19.6.2013, under Section 22/61/85 of the Narcotic Drugs and Psychotropic Substances Act (for short 'the Act'), registered at Police Station Lahori Gate, Patiala.

(2.) Facts, in brief, are that the police party standing near Bus Stand on Rajpura Patiala Road received secret information on 9.6.2013 that Nardev Inder Singh and Gurinder Singh were bringing intoxicant tablets from outside and to sell them in the city. Accordingly, an Activa Scooter bearing registration No.PBMalik 11-AP-3538 was spotted and was stopped. Two persons riding the Scooter were apprehended and the person driving the Scooter disclosed his name as Nardev Inder Singh and the pillion rider disclosed his name Gurinder Singh @ Lucky. Further allegations, as per FIR, are that after completion of codal formalities, search of the Scooter was conducted and from the dicky, 25980 intoxicating tablets were recovered.

(3.) Learned Senior counsel appearing for the petitioner would contend that the petitioner has been falsely implicated. Learned counsel submits that the petitioner is a licenced Chemist having his own proprietary Firm in the name of M/s Shiv Shakti Medical Agency. The said Firm is stated to have a registered licence issued by the Assistant Drugs Controller, Punjab and the validity of which extends upto 31.12.2016. As such learned counsel would argue that the petitioner at the most could have been tried for a violation under the Drugs and Cosmetics Act.