LOVEPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is fourth petition for bail filed by the petitioner with regard to FIR No.49 dtd. 16/11/2023 under Ss. 21, 25, and 29 of 'Narcotic Drugs and Psychotropic Substances Act', hereinafter being referred to as 'NDPS Act', Police Station State Special Operation Cell, Intelligence Amritsar, District Intelligence Wing (CID). The abovementioned FIR came into being at the instance of 'ASI Gurpinder Singh', who had reported that on 16/11/2023 when he was leading a police party deputed for usual law and order duty, a reliable source gave him a tip-off that Gupreet Singh @Billa confined in Central Jail Jammu had formed a group with Niranjan Singh, and that the abovementioned group was involved in inter-state smuggling of narcotic substance. According to abovementioned report, it was also informed by the informer that on the instructions of 'Gurpreet Singh', Niranjan Singh had received huge quantity of heroin, and that on that day on the instructions of Gurpreet Singh, Niranjan Singh was going to deliver the same in his Swift car.

(2.) It is the case of the prosecution that in view of abovementioned information, firstly information was sent to the police station and senior police officers and thereafter, the FIR of this case lodged. According to prosecution, acting upon the abovementioned information, Inspector Inderdeep Singh intercepted the car of Niranjan Singh near Model Town Colony, Zira and conducted search of his car as per prescribed rules and procedures. As per prosecution, in the abovementioned checking, 3.5 kg of Heroin was recovered from the car of Niranjan Singh and thereafter, requisite formalities with regard to seizure and sealing of contraband and formal arrest of accused were undertaking.

(3.) It is the further case of the prosecution that during the course of investigation, the accused Niranjan Singh was interrogated, who in his disclosure statement, disclosed that Ravi Kumar @None and Gurpreet Singh, who were confined in Central Jail Jammu, were involved in smuggling of Heroin along with him. As per prosecution, in view of abovementioned information, when Gurpreet Singh was joined in the investigation of present case, he, too, suffered a disclosure statement, wherein he disclosed that two pistols of .30 bore and one pistol of .32 bore were procured by him and that he used to send drug money to Pakistan through Hawala racket with the help of Lovepreet Singh (petitioner herein). It was also disclosed that .30 bore pistol along with three live cartridges was handed over by him to Lovepreet Singh (petitioner herein) and remaining two pistols to Jarnail Singh S/o Balkar Singh.