SUKHJIT SINGH @ SUKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.69 dated 16.04.2013 registered u/S 22/25A/27A/29/61/85 of NDPS Act, 420,467,468,471 IPC at Police State Fatehgarh Sahib.

(2.) As per the allegations contained in the FIR, the police party led by Inspector Davinder Kumar was patrolling near T-point in the area of Saddo Majra, District Fatehgarh Sahib. A Qualis vehicle of white colour bearing Regd. No.PB-05-K-7070 came from the side of Village Kotla Bhai, which was stopped at the barrier. It was being driven by a young man who disclosed his name as Davinder Singh @ Happy s/o Baljit Singh. Search was conducted and 81/2 kg ephedrine was recovered from a polythene envelope lying in the trunk of the vehicle. Davinder Singh was arrested and during interrogation, some more incriminating material was recovered from him. Davinder Singh @ Happy revealed that he was in fact driver of Jagdish Singh @ Bhola who is alleged to be the kingpin of drug-mafia.

(3.) The name of the petitioner is said to have been revealed by Davinder Singh @ Happy claiming that the petitioner was one of the active associates and "he is also one of the members of international drug cartel".