SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks his release on regular bail in FIR No. 199 dated 5th September, 2003, under Sec. 15 of the N.D.P.S. Act, registered at Police Station, Jagraon.

(2.) The afore -stated FIR has been registered on the basis of the alleged secret information, inter -alia, alleging that Kulwant Singh @ Gola son of Devi Singh, who was in the habit of selling the poppy husk, had come along with his companion - Sukhdev Singh, namely, present petitioner with a huge quantity of poppy husk which was allegedly kept by them in an open place in the bushes at some distance from the Grain Market towards the Government installed tubewell. A raid was conducted and the petitioner along with the main accused - Kulwant Singh @ Gola are stated to have been apprehended on the spot along with 10 bags of poppy husk, weighing 355 kgs.

(3.) The petitioner was obviously arrested on 5th September, 2003. He is languishing in jail from the last more than four years.