AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner in case FIR No. 0053 dated 11.06.2017 under Sections 22,29,61/85 of the NDPS Act, registered at Police Station Bhadson, District Patiala.

(2.) Brief facts of the case are that the FIR was registered on an information sent by ASI Swaran Singh to the SHO, Police Station Bhadson, stating that the complainant alongwith co-officials was present in village Jindalpur on patrol duty and he received secret information that Beant Singh son of Amrik Singh is dealing in the sale of intoxicated injections, tablets and other material and by indulging in this business, he has purchased vehicles and has earned lot of money which he has spent on his house and other properties and his father Amrik Singh (petitioner) and brother Gurwinder Singh are also involved. It was further stated in the ruqa that Amrik Singh (petitioner) and his son Gurwinder Singh were coming on a black colour Bullet motorcycle bearing registration No. PB-11-C-1685 and when they reached near the police party, they got perplexed and tried to turn the motorcycle, however, the police caught hold of an old sikh man, who told his name as Amrik Singh (petitioner) and the other persons ran away from the spot and could not be nabbed. Thereafter, intoxicated injections and tablets as detailed in the FIR were recovered and the FIR was registered against petitioner-Amrik Singh, his son Gurwinder Singh and Beant Singh.

(3.) Counsel for the petitioner has submitted that the petitioner alongwith his three sons, namely, Satpal, Gurwinder Singh and Beant Singh have been falsely implicated in the present case. It is further submitted that the petitioner is an old man, aged about 60 years; is not involved in any other case; has clear antecedents and has been falsely implicated in this case.