AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant one is the second petition preferred by the petitioner under Sec. 483 48 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") for grant of regular bail in case arising out of FIR No. No.68 68 dtd. 22/4/2024 registered under Ss. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short "NDPS Act) at Police Station STF, District STF Wing, SAS Nagar. The previous petition was dismissed as withdrawn on 27/8/2025.

(2.) Brief facts of the case relevant for the disposal of the present petition are that on 22/4/2024, on the basis is of a secret information, the petitioner along with co-accused co Sachin was apprehended by a police party. On conducting their personal search, recovery of 540 grams of heroin was effected from the present petitioner and 480 grams of heroin was effected from the co-accused. Since they could not produce any valid license or permit to keep in their possession the recovered contraband, they were formally arrested at the spot. After completion of necessary investigation and usual formalities, ities, challan was presented in the Court Court and presently, the petitioner along with the co-- accused is facing trial for for commission of aforementioned offences.

(3.) It is argued by learned counsel for the petitioner that he has been falsely implicated in this case. A false recove recovery ry was planted upon him. His involvement in another case cannot be a ground to deny benefit of bail to him.