UDIT SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is first petition for bail, filed by the petitioner under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita 2023, with regard to commission of offence punishable under Sec. 21 of Narcotic Drugs & Psychotropic Substances Act, 1985, hereinafter being referred to as 'NDPS Act' and Ss. 25 & 27 of Arms Act pertaining to FIR No.335 dtd. 12/10/2025, Police Station Kharar, District SAS Nagar Mohali.

(2.) Briefly stating the facts emerging from record are that the FIR of this case came into being at the instance of 'ASI Dhala Masih', who was leading a team of police officials. It was reported by the abovenamed officer that on the basis of tip-off given by a reliable source his team had intercepted a person on link road situated on the bank of canal and on body search of above mentioned person 25 grams of 'Heroin' was recovered. It is the case of the prosecution that on inquiry the abovesaid person disclosed his name as 'Udit Sharma'.

(3.) As per prosecution 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.