VEDANT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant petition, under Sec. 528 of BNSS, 2023, has been filed for setting aside the impugned order dtd. 21/5/2025 (Annexure P-1), passed by learned Judge, Special Court, Ludhiana, whereby the application, dtd. 26/3/2025 (Annexure P-14), under Sec. 348 of BNSS, 2023 (erstwhile Sec. 311 of Cr.P.C.), filed by the prosecution for recalling PW-4: SI Naresh Kumar (Investigating Officer), has been allowed.

(2.) Petitioner - Vedant and one more person, namely, Kamaljeet Kumar @ Kamal, being accused, are facing trial in case FIR No. 242, dtd. 5/10/2022, under Ss. 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act', registered at Police Station STF, Phase-4, Mohali, District SAS Nagar.

(3.) During investigation, both the accused persons were noticed coming together on an Activa scooter. The driver disclosed his name as Vedant (petitioner), and the pillion rider disclosed his name as Kamaljeet Kumar @ Kamal. From the bag lying on the scooter, a total of 27,000 intoxicant tablets were recovered, i.e., Buprilex-N (3300 tablets) + Addnok-N (700) + Addnok-N (19000) + Addnok-N (4000) = 27,000 tablets (in total).