HARMANDEEP SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this common order CRR No. 1384 of 2015 and CRR No. 1484 of 2015 are being decided as common issue is involved in both the cases. Facts are being taken from CRR No. 1384 of 2015.

(2.) PRESENT revision petition has been filed assailing order dated 27.03.2015 passed by Judge, Special Court, Tarn Taran, whereby application for extension of time under Section 36 -A of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') beyond 180 days has been allowed and consequently bail in terms of Section 167(2) Cr.P.C. has been declined to the petitioner(s).

(3.) AS per FIR, Police party was present at the turning of Seven Star Hotel, Tarn Taran for patrolling and for the search of bad elements. Special informer gave information that Jatinder Singh @ Rambo, Harmandeep Singh @ Harman Singh, Nirmal Singh @ Nimma Tunda and Rashpal Singh @ Daula are members of a gang. Rashpal Singh @ Daula is head of this gang, who has been confined in Jail in a murder case. He used to contact Pakistani smugglers and after receiving the consignment of heroin from them, used to supply the same in different States. Jatinder Singh @ Rambo and Nirmal Singh @ Nimma Tunda are coming on motorcycle to Tarn Taran through Chabhal side for supplying the heroin. In case they are apprehended, then heroin can be recovered from them.