(1.) Petitioner seeks concession of regular bail in FIR No.18 dated 29.12.2014, under Sections 21, 25 and 29 of the NDPS Act, Police Station, State Special Operation Cell, Amritsar, registered on the basis of secret information against Gurminder Singh, Ranjit Singh, Jasbir Singh and Gursewak Singh etc. on the allegations that they indulged in smuggling activities of the articles under the NDPS Act.
(2.) So far as the petitioner is concerned, he is neither named in the secret information nor any recovery was effected from him. Recovery, if any, has been effected from his co-accused Gurminder Singh weighing 9 kgs. 600 gms.
(3.) With the assistance of State counsel and ASI Jasvir Singh, I have gone through the police record. It appears that the present FIR was registered on 29.12.2014. After investigation, the challan had been presented in the Court on 19.6.2015 against five accused.