VISHVAJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant petition, the petitioner, who has clean antecedents, craves for indulgence of this Court for him being enlarged on regular bail, in case FIR No.221 dtd. 1/11/2023, under Ss. 22, 29 of the N.D.P.S. Act, 1985, registered at P.S. Sadar Fazilka, District Fazilka. ALLEGATIONS AGAINST THE PETITIONER

(2.) Succinctly stated, on 1/11/2023, 12000 tablets of Tramadol Hydrochloride were recovered from co-accused Gagandeep Singh and Kulwant Singh (petitioner's father). Thereafter, on the basis of disclosure statement of co-accused (supra), not only another 16500 tablets were recovered, but, co-accused Satpal Singh was also arrayed as accused in the present case, inasmuch as, the co-accused (supra) made disclosure that they had procured the recovered contraband from Jodhpur, Rajasthan, with the assistance of co-accused Satpal Singh, who contacted one Ashok @ Harry and delivered the recovered tablets to them. What constituted the backbone for the petitioner becoming arrayed as an accused in the present case, was the disclosure statement of co-accused Satpal Singh, wherein, he disclosed that the payment for procuring the recovered contraband was made by the petitioner to co-accused Ashok @ Harry. SUBMISSIONS OF LEARNED COUNSEL FOR THE PETITIONER

(3.) The learned counsel for the petitioner, in his asking for the hereinabove extracted relief, has made the following submissions:-