DHARAMVEER & ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners seek their release on regular bail in the case FIR No.109 dated 24.12.2013 u/s 21/27/29/85 NDPS Act registered at Police Station Lambra, District Jalandhar.

(2.) As per the allegations contained in the FIR, the police party headed by ASI Jagdish Singh of CIA Staff Jalandhar (Rural) was present on the GT road near the turning point of village Singha in the area of Police Station Lambra. A secret information was received that Tarsem Singh along with one Dalbir Singh @ Gullu having mobile numbers duly disclosed by the informer, were dealing in the sale of heroin at a large scale and they were going for the supply of heroin towards Lambra on a Scooty bearing regd.No.PB-02-BZ-8694 and a Pulsar Motorcycle. If they are intercepted, heavy quantity of heroin could be recovered from them. This information was found reliable and the FIR was registered.

(3.) ASI Jagdish Singh along with police party then went towards village Singha and Lallian Khurd and intercepted Tarsem Singh and Dalbir Singh while they were going on the Scooty. Search was conducted in presence of a gazetted police officer and 500gm heroin was recovered from each one of them.