SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.285 dtd. 26/9/2022 registered for the offences punishable under Ss. 15-C, 25 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act') at Police Station Phillaur, District Jalandhar (Rural).

(2.) Custody Certificate of the petitioner has been filed today in Court. The same is taken on record.

(3.) As per the case of the prosecution a secret information was received to the effect that the present petitioner along with co-accused are indulging in drug trade by procuring the same from M.P. and are waiting for their customer in Truck bearing No.PB-08-EW-4619. It is claimed that after the raid was conducted, the petitioner was found sitting on the driver seat. On search 150 kg of poppy husk was found concealed under the bags of onions in the said truck and the same was recovered.