SUKHJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking grant of regular bail to the petitioner in case bearing FIR No. 0127 dtd. 11/9/2024 under Sec. 22(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') registered at Police Station Sadar Bathinda, District Bathinda.

(2.) Brief facts of the case are that on 11/9/2024 the police party was going from Bathinda via village Katar Singh Bala in connection with patrolling and checking of suspected person. When the police party reached near water works of village Katar Singh Wala, then on the right hand of road in between the Safeda trees, two persons were holding a transparent polythene envelope in their hand, and they were seen in the light of the vehicle searching something. At about 7:40 PM on the basis of suspicion the vehicle was stopped and the police party hurriedly went to these person and found that the strips of intoxicant tablets were clearly visible in the transparent polythene envelope held in their hands and at the spot ASI tried to join the private witnesses but no witness was found. Then the complainant-ASI Gurmej Singh apprehended both the persons and started making videography and asked their names. One person told his name as Sukhjeet Singh alias Seetu (petitioner herein) and the second person told his name as Rajinder Singh alias Kala. The complainant checked the transparent polythene envelope which was in their possession. Out of the said envelope 90 strips, in each strip containing 10/10 intoxicant tablets mark Tramawow-100 (Tramadol Hydrochloride Tablets USP 100 mg) Mfg. Lic. no.: 14/UA/2021 Manufactured by IKON Pharmachem Pvt Ltd (WHO-GMP Certified company) E-2 Sara Industrial Estate, Central Hope Town Rampur Selaqui, Dehradun 248197 (Uttarakhand), B. No. T241030 MFG JUL 2024 EXPIRY JUN 2026 M.R.P. Rs.192.50 PER 10 TABS.I.O.A.T total 900 intoxicant tablets were recovered. On the basis of aforesaid allegations, FIR(supra) was registered.

(3.) Learned counsel for the petitioner inter alia contends that the petitioner has been falsely implicated in the present case and there is non-compliance of Sec. 50 of NDPS Act and further the alleged recovery of contraband has been effected from a busy road and despite availability, no independent witness has been joined at any stage. The Investigating Officer himself is the complainant and the alleged contraband does not fall within the ambit of commercial quantity. The petitioner is not involved in any other case and the Investigating Agency has concluded the investigation. Further the similarly situated co-accused Rajinder Singh @ Kala has been granted the concession of regular bail by this Court vide judgment dtd. 3/2/2025 passed in CRM-M-5004-2025 (Annexure P-1).