RAHIL KUMAR GAKHAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present petition, petitioner has sought for regular bail under Section 439 Cr.P.C. in case FIR No. 95, dated 02.05.2018, under Sections 22/61/85 of N.D.P.S. Act, registered at Police Station City Ferozepur, District Ferozepur.

(2.) Brief allegations against the petitioner are that his father Ashwani Gakhar managing M/s R.S. Pharma, Tokri Bazar, Gobbar Mandi, Ferozepur pursuant to the licence issued on 07.10.2015 which is valid from 27.05.2015 to 005.2020. He had godown on the Malwal Road for storage of medicines. When the police people were patrolling and for checking of suspected elements as well as inspecting suspected vehicles, a special informer gave the information that Ashwani Kumar Gakhar and Rahil Kumar Gakhar, residents of 57, Golden Encalve, Ferozepur City have a medical store in Tokri Bazar and have taken a godown on rent at Malwal Road where they have kept huge quantity of intoxicant goods and they were dealing with the same illegally. In case raid is conducted, intoxicant goods in huge quantity could be recovered. Based on the aforesaid information which was reliable, ruqa was sent to police station for registration of FIR by the investigating officer. Police party proceeded to raid the godown of Ashwani Kumar Gakhar where petitioner Rahil Kumar Gakhar was found and in godown huge quantity of various medicines were lying. Thus, police party recovered 28,800 tablets of Alprazolam-Pam 0.5 and 24,000 tablets of Alprazolam-Kinlo 0.5 along with other intoxicant tablets and capsules. Thus, after completing formalities proceeded to arrest the petitioner on the same day i.e. 005.2018.

(3.) Petitioner filed a bail application before the Sessions Judge, Ferozepur. It was dismissed vide order dated 107.2018 by Judge Special Court, Ferozepur.