MANINDER SINGH @ BITTU AULAKH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CRM-M-10484-2015 and CRMM-10553-2015. Both these petitions filed under Section 439 CrPC seek the petitioner's enlargement on bail in (i) FIR No.109 dated 24.12.2013 u/s 21/27/29/85 NDPS Act registered at Police Station Lambra, District Jalandhar; (ii) FIR No.56 dated 15.05.2013 u/s 379/411/473/468/471/120-B IPC and 21/22/25-A/27/29/61/85 of NDPS Act, 1985, 25/54/59 of Arms Act registered at Police Station Banur, District Patiala.

(2.) The allegations in FIR No.109 dated 24.12.2013 are that the police party of PS Lambra was patrolling on GT Road and when it reached near the turn of village Singhan, an informer told that Tarsem Singh s/o Balwant Singh, Dalvir Singh s/o Kashmir Singh and one Gulu who were actively involved in the business of selling heroin were coming on a Scooty Duro and Pulsar motorcycle to supply heroin in the area of Lambra. The three accused, namely, Tarsem, Sandeep and Dharmveer out of whom Sandeep and Dharmveer are Constables in Punjab Police were nabbed while 500gm heroin was statedly recovered from Tarsem Singh at the spot, a sum of Rs. 70,000/- was recovered from one of the Constables. The petitioner was not named in the FIR. He was not arrested at the spot (as he had already been arrested in FIR No.56 dated 15.05.2013).

(3.) The prosecution version is that on receipt of secret information, the SHO Police Station Banur and his team nabbed Satinder @ Dhama and Baljinder @ Sonu and got recovered 500gm ICE from the vehicle being driven by Satinder @ Dhama and thereafter a huge quantity of synthetic drugs was got recovered through their disclosure statements. Satinder is said to have during his interrogation named several key members of drug-mafia including its kingpin Jagdish Singh @ Bhola who was interrogated on 13.11.2013.