TARLOK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CRM-M-43708-2025 and CRM-M- 45300-2025, as both the petitions are interconnected and have arisen out of same FIR. However, the lead case is CRM-M-43708-2025.

(2.) The instant petitions have been filed under Sec. 483 of BNSS, 2023 (earlier Sec. 439 Cr.P.C.), for grant of regular bail to the petitioners, during the pendency of trial, who have been booked in a criminal case arising out of First Information Report, as detailed here-under:- <IMG>JUDGEMENT_153_LAWS(P&H)1_2026_1.jpg</IMG>

(3.) A few facts necessary for adjudication of the cases may be noticed. Prosecution case is that the FIR in the present case was registered on the basis of secret information received against four accused, namely, (i) Gurpreet Singh @ Gora (petitioner in CRM-M-45300-2025), (ii) Tarlok Singh (petitioner in CRM-M-43708-2025), (iii) Prince Singh and (iv) Amritpal Singh, alleging that they were indulging in the business of selling 'heroin' and earning huge money from the said illegal trade. On receipt of such secret information, the FIR in question was registered without effecting any recovery at that stage. Thereafter, investigation was initiated and all the four accused were allegedly apprehended while travelling on a Splendor motorcycle (without number plate). As per the remand application dtd. 11/3/2025, an amount of Rs.9,62,470.00 was recovered from the joint possession of the accused persons. During the course of investigation, petitioner Gurpreet Singh @ Gora allegedly suffered a disclosure statement naming one more accused, namely 'Abhi', stating that two pistols had been delivered by him to the said Abhi. Thereupon, Abhi was nominated as an accused on 15/3/2025 and, on his arrest, he allegedly got recovered 1 kg 560 grams of heroin from his possession. Subsequently, petitioner Gurpreet Singh @ Gora again suffered a disclosure statement and allegedly got recovered 100 grams of heroin on 17/3/2025.