GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed. The documents annexed with the application are ordered to be taken on record. This is first petition for bail, filed by the petitioner under Sec. 483 of the 'Bharatiya Nagarik Suraksha Sanhita 2023'. This petition pertains to a case arising out of FIR No. 49 dtd. 12/9/2025 for the commission of offence punishable under Ss. 21, 29, 27-A, 25 of the Narcotic Drugs and Psychotropic Substances Act 1985, hereinafter being referred to as 'NDPS Act' only and Sec. 25 of Arms Act, Police Station SSOC Amritsar, District Amritsar.

(2.) The abovementioned FIR came into being at the instance of 'SI Harpreet Singh', posted in Counter Intelligence Cell of Punjab Police at Amritsar. According to above named police officer on 12/9/2025 he received a specific tip-off of from a reliable source that a smuggling network was active in the area and 'Jaskarn Singh', 'Amritpal Singh', 'Gurvinder Singh' and 'Amandeep Singh' were active member of the above mentioned network. It was further reported by the above named police officer that, as per information, on that day also they had received a consignment of narcotic substance and weapons trough drone. As per above named named police officer, in view of above mentioned explicit information he set-up a barricade near flyover at by-pass road, and that on the above mentioned barricade 'Jaskaran' and 'Amritpal' arrived, in a white colour Swift car bearing registration No.PB-46R-1210 came. According to above said police officer from their car 1 Kg. of 'Heroin' was recovered. The above named police officer further reported that three more persons i.e. 'Amandeep', 'Gurvinder' (the petitioner herein) and 'Harkirat' were also intercepted and from their possession the recovery of two pistols of 9 mm bore and 4 pistols of .30 bore, along with magazines, and Rs.6,00,000.00 cash as drug money, took place.

(3.) It is the case of the prosecution that on recovery of above mentioned contraband requisite formalities with regard to seizure and sealing of contraband, slapping of FIR and formal arrest of petitioner were completed and further investigation taken up.