KATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.166 dtd. 9/7/2022, registered for the offences punishable under Ss. 15, 21, 22 and 27 of NDPS Act at Police Station City Sri Muktsar Sahib, District Sri Muktsar Sahib.

(2.) As per case of the prosecution, FIR was registered on the basis of a secret information and the present petitioner along with co-accused Pardeep Kumar @ Deepu were apprehended and from their conscious possession contraband was recovered. From the possession of the petitioner 300 tablets of Clobedol-100 SR containing salt Tramadol Hydrochloride and 480 loose tablets containing salt Alprazolam were recovered. From the possession of the co-accused Pardeep Kumar @ Deepu 810 tablets of Alpracan 0.5 containing salt Alprazolam were recovered. The quantity is commercial in nature.

(3.) Custody certificate of the petitioner has been produced on record. As per the same petitioner has undergone actual custody of more than 01 year 6 month and 22 days and has no prior history of being booked/convicted under NDPS Act.