GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the petition is for grant of regular bail in FIR No.93 dtd. 1/5/2023 registered for offences punishable under Ss. 21, 21-C, 29 of the NDPS Act and at Police Station Jandiala, Amritsar.

(2.) Counsel for the petitioner submits that it a case of no recovery from the petitioner. Petitioner has been nominated on the basis of disclosure made by co-accused Baldev Singh @ Deba while in police custody. He further relies upon dictum of law laid down in Tofan Singh Vs. State of Tamil Nadu, (2021) 4 SCC 1, to submit that disclosure made by co-accused while in police custody alone is not sufficient to convict the accused.

(3.) Counsel for the petitioner further submits that apart from the said disclosure, there is no incriminating evidence against the petitioner. Petitioner is behind bars for almost 7 months. Challan already stands presented. Almost all the cited witnesses are official witnesses and thus there cannot be any apprehension that the petitioner would tamper with the evidence.