NISHAN SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner, through the instant petition under Section 482 Cr.P.C., seeks transfer of the investigation of criminal case registered under Section 22 of the NDPS Act, regarding recovery of 32 packets of Phenotil and 4 packets of Momotil.

(2.) Counsel for the petitioner submits that on account of political vendetta and to settle personal scores, the petitioner has been involved in the case as he belongs to the party which is in opposition in Punjab.

(3.) On asking of the Court, counsel for the petitioner informs that the petitioner is on bail and challan has not been presented. The matter is still under investigation.