BITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 439 of Cr.P.C. is for the grant of regular bail to the petitioner in case FIR No.09 dtd. 21/1/2023 (Annexure P-1) registered under Sec. 21 of NDPS Act and Sec. 25 of Arms Act, 1959 at Police Station Mamdot, District Ferozepur.

(2.) The brief facts of the case are that secret information was received by the Investigating Agency to the effect that in the area of Village Sethan Wala @ Dona Rehmat Wala, Khilara Singh, Bittu (petitioner) sons of Lal Singh, Sukhdev Singh @ Babbi Bhuleria son of Gurdiyal Singh, Nishan Singh son of Harjit Singh, Baljit Singh @ Babbi son of Kala Singh, Boota Singh son of Jagir Singh, Arshdeep Singh son of late Pipal Singh, Mangal Singh son of Dilip Singh and Amarjit Singh son of Chanan Singh along with unidentified people were working as drug Mafia of heroin at a high-level. Heroin and weapons were being brought via a drone.

(3.) Amarjit Singh son of Chanan Singh was arrested on 16/2/2023 whereas Sukhdev Singh alias Babbi Bhuleria was arrested on 18/4/2023. Mangal Singh son of Dalip Singh was also arrested. During police remand on 16/2/2023 Amarjit Singh confessed that he in connivance with Khilara and Bittu (petitioner) sons of Lal Singh and Sukhdev Singh alias Babi Bhuleria, Nishan Singh son of Harjit Singh and Baljit Singh alias Babbi had received a consignment of heroin from Pakistan through drone.