BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this order I dispose of the bail application filed by Balwinder Singh son of Chanan Singh resident of village Saidpur, Police Station Noorpur Bedi, District Ropar (However residing at the time of alleged offence in Indira Colony, Jhabal Road, Amritsar), filed under Section 439 of the Code of Criminal Procedure read with Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1085, in case FIR No. 140 dated 29-10-1996 Under Section 22 of the said Act registered in Police Station 'c' Division, Amritsar

(2.) THE allegations against the petitioner are that on 29-10-1996 at about 7-15 p. m. he was allegedly found in possession of 7 packets containing 10 injections each of Nourphin, three packets containing 10 injections each of Nourphin; two packets containing 50 injections each of Diazchem (2 ml each): two packets containing 24 injections and 23 injections of Diazchem (10 ml) in the presence of Amrik Singh prosecution witness. Om Parkash S. I. and otherpolice officials when the police party was being headed by Shri Sandeep Goyal SHO, Police Station 'c' Division, Amritsar. Before effecting the recovery from the person of the petitioner, a message was sent to Swinder Singh DSP who also arrived at the spot and thereafter above incriminating articles were recovered which became the subject-matter of FIR No. 140 referred to above.

(3.) AGGRIEVED by the said order dated 17-12-1996 passed by learned Addl. Sessions Judge, Amritsar, Balwinder Singh petitioner has moved the present bail application for his regular bail, which is being disposed of with the assistance rendered by Shri R. L. Batta, Sr. Advocate assisted by Shri J. S. Saggi, Advocate.