VARINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner through this application under Section 439 of Code of Criminal Procedure seeks his release on bail in case ECIR No.02/JLZO/2013 registered under Section 4 of the Prevention of Money Laundering Act, 2002 (for short 'the 2002 Act') by the Directorate of Enforcement at Jalandhar, persuant to the information received from Senior Superintendent of Police, Fatehgarh Sahib in furtherance of investigation of FIR No.45 registered under the NDPS Act, 1985 at Police Station, Fatehgarh Sahib.

(2.) The facts may be noticed briefly. The Punjab Police registered FIR No.45 on 03.03.2013 at Police Station, Fatehgarh Sahib under the NDPS Act read with several provisions of IPC and Arms Act. As per the allegations contained in that FIR, huge amount of contraband, Indian and foreign currency were recovered from the accused persons found involved in a chain of offences.

(3.) Another FIR No.241 was registered at Police Station Sadar, Patiala under the NDPS Act on 08.12.2013. The petitioner was arrested in this case on the very day. He is alleged to have made a confessional statement on 14.12.2013 regarding recovery of some contraband from his possession.