NARESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) he prayer in the present petition under Sec. 439 Cr.P.C.is for the grant of regular bail in case bearing FIR No.158 dtd. 14/6/2023 registered under Sec. 15-C of the NDPS Act, (Ss. 29/21-C of the NDPS Act, 1985 and Ss. 25(6)/25(7) of Arms Act, 1959 besides Ss. 307/323/186/332/353 IPC, 1860 added later on) at Police Station Phillaur, District Jalandhar.

(2.) The brief facts of the case are that Daljeet Singh @ Jeeta and Parminder Singh @ Pinder were apprehended and the recovery of 2520 Kgs of poppy husk was effected from them.

(3.) During the course of investigation, the statement of Daljeet Singh @ Jeeta was recorded to the effect that the poppy husk had been brought by him on the truck on the asking of Surinder Singh @ Shinda. Surinder Singh @ Shinda was arrayed as an accused vide DDR.41 dtd. 14/6/2023.