SHANKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the six petitions are taken up together for final disposal with the consent of learned counsel for the parties since all the six petitions arise out of the same FIR and prayer in all the six cases is for the grant of regular bail.

(2.) All the six petitions have been filed under Sec. 439 of the Code of Criminal Procedure for the grant of regular bail to the petitioners in FIR No.144 dtd. 29/10/2020, under Ss. 21/27-A/29 and 21-C/25/27 (added later on) of NDPS Act, registered at Police Station STF Phase-4, Mohali, District SAS Nagar.

(3.) All the learned counsels for the petitioners in all the aforesaid cases submitted that the allegations in the present case were that the police received a secret information with regard to coming up of two cars, one was Endeavour and second was Maruti Ciaz and huge contraband could be seized from the aforesaid two cars. Thereafter, when the Endeavour car was intercepted on 1/11/2020, then there was a recovery of 18 kgs. of Herion and 6 kgs. of ICE having salt of Amphetamin from the aforesaid Endeavour car and from the car, one of the co-accused namely, Manjeet Singh @ Munna was arrested. The aforesaid accused is not petitioner in the present cases. After two days i.e. on 3/11/2020, the other car namely, Ciaz was also intercepted and from the aforesaid car, there was a recovery of 10 kgs. of Heroin and two persons were arrested from the aforesaid car namely, Angrej Singh (Petitioner in CRM-M-10978-2024) and Vishal (Non-petitioner).