LOVEPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court under Sec. 483 of BNSS has been invoked for grant of regular bail to the petitioner in case FIR No.125 dtd. 26/6/2024, under Ss. 22 of NDPS Act (Sec. 29 of NDPS Act added later on), registered at Police Station Sultanpur Lodhi, District Kapurthala.

(2.) Learned counsel for the petitioner submits that petitioner is a diploma holder in agriculture (Plant Protection and Pesticide Management) and completed his diploma course from the Lovely Professional University, Jalandhar. He further submits that on 24/6/2024 at around 5:30 to 6:00 PM petitioner after inspecting a field of paddy was returning from the fields in his Maruti S-presso Car bearing No.PB-41-D-8567, the road was narrow and a police vehicle was behind his car and when he reached to a wide road then the petitioner gave side to the police vehicle in order to enable it to pass. The police officials became annoyed as petitioner did not gave them passage to pass and took possession of mobile phone and vehicle of the petitioner, and he was taken to Mothawal Police Chowki, thereafter to the Police Station Sultanpur Lodhi.

(3.) It is further submitted that on 24/6/2024, the parents of the petitioner were constantly trying to contact the petitioner, however as he was in illegal confinement/custody and the mobile phone was in possession of the police officials the same was not answered. On 26/6/2024, the police officials lodged the abovestated FIR and the petitioner was officially taken into custody. The story put up by the police is false and concocted and same stands corroborated from the incoming calls which were never answered and location of the mobile phone.