HARPARTAP SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order CRM-M Nos.14651, 39093, 32192 and 35686 of 2016 are being decided as all the petitions involve similar controversy. For brevity, facts are being culled out from CRM-M No.14651 of 2016 (O&M).

(2.) Prayer made in all the aforementioned petitions is for grant of regular bail in case bearing FIR No.98 dated 04.07.2015 registered under Sections 21/22/24/25/27/28/29/30/61/85 of the NDPS Act at Police Station Sadar Jalalabad, District Fazilka.

(3.) Brief facts are that the FIR was registered on the basis of secret information that Balraj Singh @ Raju, Harbeer Singh @ Bhola, Kaka, Kulwinder Singh, Nachhattar Singh @ Satta, Bitta and Buta and other unknown persons along with BSF Constable Harpartap Singh were involved in smuggling of heroin from Indo-Pak Border. As per the information received the aforesaid persons were roaming in the cars at the Border near the villages Prabhat Singh Wala and Santokh Singh Wala for smuggling of heroin and if, naka is laid at Prabhat Singh Wala Chowk, then they can be apprehended. On confirmation of the aforesaid information, senior officers were informed and FIR was registered.