NAVPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition for bail is the first petition, filed by the petitioner under Sec. 483 of 'the Bharatiya Nagarik Suraksha Sanhita, 2023'. This petition has been filed with regard to a case arising out of FIR No.119 dtd. 25/8/2024 for the commission of offence punishable under Ss. 18, 29 and 61 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Lalru, 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 SI Gurbhej Singh, who had reported that on 25/8/2024 when he, alongwith his team, was conducting routine vehicle checking, a reliable source gave him a tip-off that two persons namely 'Inderjeet Singh' and 'Navpreet Singh' were transporting a large quantity of opium from UP/Jharkhand border to Punjab. According to above- named police officer, when the car was checked, it was found that they were carrying two different bags in the car, and when the contents of the above- mentioned bags were checked, it was found that there was 10 kg opium in the bags, [5 kg. opium is each bag].

(3.) It is the case of the prosecution that pursuant to recovery of abovementioned contraband, necessary formalities with regard to seizure and sealing of contraband, filing of FIR, and formal arrest of the above-named accused were completed, and further investigation taken up.