BHAGWAN SINGH @ BHANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition preferred by the petitioner under Sec. 439 Crimial P.C. seeking benefit of regular bail in case FIR No.12 dated 16.03.2015, under Sec. 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), registered at Police Station Bholath, District Kapurthala.

(2.) Counsel for the parties have been heard.

(3.) FIR in question was registered on the basis of ruqa sent by Inspector/SHO Parminder Singh on the allegations that while the aforesaid police official along with other officials were on patrolling duty secret information was received against the present petitioner and one Gurpreet Singh that they are habitual of bringing and supplying poppy husk. It was stated that as per secret information poppy husk would be brought in a vehicle Mahindra pick up bearing registration No.PB-09-S-3407. Based upon such secret information Nakabandi is stated to have been made and the vehicle in question was intercepted. Driver of the vehicle, namely, Gurpreet Singh was apprehended on the spot and it was alleged that the present petitioner, namely, Bhagwan Singh @ Bhana managed to escape. Alleged recovery from the vehicle was stated to be 08 quintals and 5 kgs of poppy husk.