SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 439 the Cr.P.C seeking regular bail in case FIR No.110 dated 12.12.2016 registered under Section 21 of NDPS Act, 1985 at Police Station Sadar, Faridkot.

(2.) It is asserted that police raided the house of the petitioner on the allegations that father of the petitioner, who runs a grocery shop, has been indulging in the sale of intoxicants. The police while conducting the search inside the house of the petitioner misbehaved with the relatives of the petitioner including the women and children. This was objected to by the petitioner. Many people from the public gathered on the spot. The petitioner was picked up and thrown into private Zen car and was taken away and has been falsely implicated and subsequently the recovery has been shown to be effected in the area of village Arayian Wala Kalan. This was objected to by the entire Gram Panchayat as is made out from Annexure P- The mother of the petitioner made a request for ordering inquiry in the instant FIR before the Human Rights Commission, Chandigarh Annexure P-3. The petitioner is a boy of 19 years and is a student enrolled in Maharaja Ranjitgarh Punjab Technical University, Bathinda in B.Tech Course. It is further asserted that the petitioner is being prosecuted for his being a member of minority community. Allegedly 105 gms of Alprazolam powder has been shown to have been recovered from the petitioner. There is a specific mention in the FIR that total weight includes the weight of polythene bag. The petitioner is in custody since 112016. He is not involved in any other FIR.

(3.) On the other hand, the learned State counsel submits that though, the investigation is complete and challan is likely to be filed shortly. As per record neither the petitioner nor his father is involved in any other FIR under NDPS Act.