KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Kamaljit Singh son of Amarjit Singh, has directed the instant 7th petition for the grant of regular bail, in a case registered against him, vide FIR No. 34 dated 5.6.2011 (Annexure P1), on accusation of having committed an offence punishable under section 22 of The Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act"), by the police of Police Station City, Budhlada, Distt. Mansa.

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

(3.) PRECISELY , the prosecution, inter -alia, claimed that on 5.6.2011, petitioner was apprehended by the police. In the wake of search of his bag, 10 boxes of Phenotil tablets, 50 packets, each containing 100 tablets (total 50000 tablets), one box containing 5000 Microlit tablets, 9 boxes of Alto 0.5 tablets containing 7200 tablets, five boxes of migest Kit 250 tablets, one plastic box containing 120 tablets of Vigora, 8 boxes of body grow powder each containing 500 grams i.e. total 4 kgs. powder as well as 500 grams intoxicating powder along with one vial of 900 ml of intoxicated liquid were recovered from the possession of the petitioner without any permit or licence. Having completed all the codal formalities, the instant case was registered against him by the police.