SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 Cr.PC for grant of regular bail in case FIR No. 86 dated 24.04.2017, registered under Sections 22, 61, 85 NDPS Act, 1985 at Police Station Basti Bawa Khel, District Jalandhar.

(2.) According to the case spelled out in the FIR, the petitioner was apprehended while carrying one green colour bag in his right hand. The search revealed that the bag contained 24 injections of "Avillomc" and 24 injections of "Rexogesic" containing 2 ml each. The injections were seized and the petitioner was taken into custody on 24.04.2017. Since then, the petitioner has been in jail.

(3.) Learned counsel for the petitioner submits that according to the report of the FSL "Avillomc" is a non-psychotropic substance whereas "Rexogesic" contains the salt "Buprenorphine Hydrochloride" and each injection contains 0.324 mg of the said substance and in totality 24 injections contain 15.55 mg of the alleged contraband. Thus, according to the learned counsel for the petitioner, the quantity recovered from the petitioner is less than the commercial quantity.