SUKHJIT SINGH @ SUKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the third petition under Sec. 439 Crimial P.C. filed by the petitioner seeking his enlargement on regular bail in case FIR No.69 dated 16.04.2013 registered u/S 22/25A/27A/29/61/85 of NDPS Act, 420, 467, 468, 471 Penal Code at Police State Fatehgarh Sahib.

(2.) The allegations are that the police party led by Inspector Davinder Kumar was patrolling near T-point in the area of Saddo Majra, District Fatehgarh Sahib when a Qualis vehicle of white colour bearing registration No.PB-05-K-7070 coming from the side of Village Kotla Bhai was intercepted which was being driven by Davinder Singh @ Happy s/o Baljit Singh from whom 81/2 kg ephedrine in a polythene envelope was recovered from the trunk of the vehicle. The said driver, namely, Davinder Singh @ Happy revealed that he was employed with Jagdish Singh @ Bhola who is alleged to be the kingpin of drug-mafia. Petitioner's name surfaced during interrogation of Davinder Singh @ Happy and it was revealed that the petitioner is also one of the active associates and member of the international drug cartel.

(3.) The petitioner was arrested on 21.05.2013. A raid is said to have been conducted at his residence where one SUV Fortuner bearing Regd.No.PB-10-DG(T)-3306 and two more vehicles make Santro and Swift were found parked out of which 21/2 kg opium, 500kg intoxicant powder, 1kg pseudoephedrine were recovered.