SUKHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C , 1973in case bearing FIR No. 126 dated 15.09.2017, registered under Section 22 of the NDPS Act at Police Station Kabarwala, District Sri Muktsar Sahib.

(2.) As per prosecution story, 20 strips of tablets make X-L PAM 0.5 mg (Alprazolam) containing 50 tablets in each strip i.e. 1000 tablets in total and three boxes of tablets make Etizol each containing 10/10 strips of 50 tablets each i.e. 1500 tablets in total were recovered.

(3.) Learned counsel for the petitioner by referring to the Schedule contends that the contents of 5 grams of Alprazolam is the quantity prescribed for small quantity, whereas commercial quantity is 100 grams. If necessary calculations are made, the weight of 1000 tablets of Alprazolam would come out to be 50 grams, however no weight of 1500 tablets of Etizol has been shown and the composition of the said contraband is also not clear from the report of FSL.