SATISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C. seeking regular bail in FIR No.147 dtd. 2/9/2022 under Sec. 22 of NDPS Act, 1985 registered at Police Station Adampur, District Jalandhar.

(2.) The case of the prosecution is that on secret information a raid was conducted in the premises of the petitioner, however none was apprehended at the spot and 165 intoxicant injections of Avil, 170 injections of buprenorphine, 150 intoxicant tablets of Tramadol and 72 capsules of Tramadol were recovered from a cot which was lying in the premises belonging to the petitioner. The petitioner and co-accused i.e. his wife both were not present at the premises. Moreover, no independent person from the locality was joined in the search of the house.

(3.) Learned counsel for the petitioner contends that the petitioner was residing at the rented accommodation. Neither does the place of recovery i.e. the house belong to him, nor the alleged recovery was effected from his conscious possession.