MANJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition under Sec. 439 Cr.P.C., petitioner prays for his release on regular bail in a case arising out of FIR No.23 dtd. 21/2/2023, under Sec. 22(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act'), registered at Police Station City Kotkapura, District Fridkot.

(2.) As per prosecution allegations, on 21/2/2023, petitioner alongwith co-accused Gurdeep Singh was intercepted by the police party on account of suspicion while riding on a motorcycle. A transparent polythene envelop was kept between both of them. On search, 150 tablets of carisoprodol; 15 bottles of chlorpheniramine maleate and codeine phosphate of 100 ml. each were found.

(3.) Status report by way of affidavit of Shri Jatinder Singh, Deputy Superintendent of Police, Sub Division, Kotkapura, District Faridkot, has been filed on behalf of respondent-State, which reveals that on analysis, the bottles were found to contain the chemical codeine, which falls in the scope of the NDPS and the total weight of the contraband was found to be 1803 grams, which is the commercial category as a threshold providing commercial category for codeine starts from 1000 grams, i.e. 01 Kg.