PARAMJIT SINGH @ PAMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks his enlargement on bail in FIR No.56 dated 15.05.2013 U/S 379/411/473/120-B and 21/22/61/85 of NDPS Act, 1985 (Sections 468, 471 IPC and Sections 25,25A,27,29 NDPS Act & 25/54/59 Arms Act were added later on) registered at Police Station Banur, District Patiala.

(2.) According to the FIR version, the SHO Police Station Banur, District Patiala along with other police officials, was on patrol duty and when they were at Banno Bhai Chowk, Banur, a secret information was received that Satinder Dhama s/o Ram Roshan Dhama r/o #1669, Sector 15, Panchkula, Baljinder Singh @ Sonu resident of Amritsar along with other members of the gang were involved in stealing of vehicles which are used for supplying ICE, Pseudoephedrine and other intoxicating material with forged 'number plates', on that day they were traveling in a Verna car affixing fake number as HR-26AJ-1019 from Amritsar to Delhi via Kharar and would be carrying the intoxicants. Based upon that secret information, the FIR was registered under various provisions of IPC and NDPS Act.

(3.) The police party intercepted the above-stated Verna car at about 2.10 pm near the Tax Barrier at Banur and Satinder Dhama who was driving the car was nabbed and from the dash board of the car, narcotic substance ICE (Methamphetamine) lying in a plastic envelope was allegedly recovered. Satinder Dhama was arrested and during interrogation he is alleged to have named Baljinder Singh @ Sonu as his partner in supplying ICE (Methamphetamine) and Pseudoephedrine in different cities of Punjab. The said Baljinder Singh @ Sonu was also joined in the investigation and arrested.