RANJODH SINGH @ JODHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above mentioned two petitions as they arise out of the same FIR and seek similar reliefs.

(2.) The present petitions have been filed by the petitioners under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to them in case arising out of FIR No. 11 dtd. 9/3/2024, registered under Ss. 21(C), 29 and 27-A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), Sec. 25 of the Arms Act, 1959 and Ss. 10, 11, 12 of the Aircraft Act, 1934 and Sec. 52 of the Prison Act at Police Station Dorangla, District Gurdaspur.

(3.) Brief facts of the case relevant for the disposal of the present petition are that on 9/3/2024, a secret information was received that co-accused Gurjeet Singh @ Kalu and Satnam Singh are indulged in the business of smuggling of heroin and on that day, they were coming from Amritsar to Gurdaspur in a car bearing registration number PB-02-CP7100. The aforesaid persons were apprehended by the police party by laying a naka. On inquiry, the driver of car disclosed his name as 'Gurjeet Singh', whereas the other person disclosed his name as 'Satnam Singh'. On search, one pistol and four live cartridges were recovered from Gurjeet Singh and from Satnam Singh, 405 grams of heroin was recovered. During investigation, at the instance of aforesaid accused, the drugs money of Rs.50,000.00 each was recovered from them and one drone was also recovered from accused Satnam Singh. Accused Satnam Singh suffered disclosure statement that he was called by one Padda to reach at Indian Oil Petrol Pump, Shahpur Goraya, where they met three persons, who reached there in a car, which was driven by the present petitioner. The two other persons were Harmeet Singh and Joban @ Bamb. He further disclosed that they all went towards the border, where they sent their location to a mobile number of Pakistan and found a packet at that location, which was containing pistols, magazines and live cartridges. Accused Gurjeet Singh had also disclosed that they had picked up 04 kgs. of heroin at the instance of Padda on 13/2/2024, which they had delivered to Padda at his house in Meerat, U.P and consignment was procured through drone and they further delivered the same to Harpreet Singh, Jodha and Dhillon. Similarly, petitioner Satinder Singh @ Kala was also nominated in this case on the basis of the disclosure statement suffered by accused Satnam Singh on the allegations of involvement in the subject crime. Petitioner Ranjodh Singh @ Jodha was arrested on 10/3/2024, whereas petitioner Satinder Singh @ Kala was arrested on 26/7/2024. After completion of necessary investigation and usual formalities, challan was presented in the Court and presently, the petitioner along with co-accused is facing trial for commission of aforesaid mentioned offences.