JASVIR SINGH @ JITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner seeks regular bail under Section 439 Cr.P.C. in FIR No. 230 dated 05.09.2013 registered under Section 22 of the Narcotic Drugs and Psychotropic Substances Act (for short 'the Act') at Police Station City, District Barnala.

(2.) IN deference to the order dated 27.03.2015, learned State counsel has filed reply by way of affidavit of Sh. Opinderjit Singh Ghuman, PPS, Senior Superintendent of Police, Baranala in Court today and the same be taken on record.

(3.) I have heard learned counsel for the petitioner, learned State counsel and carefully perused the paper -book. The facts briefly stated are that on 05.09.2013, the police party recovered a bag from the petitioner containing 1500 of white colour tablets and on each tablet the word ALLIED was superimposed. The sample parcels of the tablets were sent for examination to the Forensic Science Laboratory, Punjab and as per report of Assistant Director (Toxicology), the salt of each tablet contains Diphenoxylate Hydrochloride and average quantity of the aforesaid salt is 2.1 mg/tablet.