AMAR CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.119 dated 07.08.2017 registered under Sections 21, 22, 61, 85 of the NDPS Act at Police Station Division No.2, Jalandhar.

(2.) Learned counsel for the petitioner submitted that earlier bail was allowed to be withdrawn on 27.11.2017. Thereafter, statement of PW 2 HC Mohan Singh was recorded before the trial Court on 10.01.2018, wherein he has deposed in the following manner:-

(3.) Learned counsel for the petitioner by referring to aforesaid admissions on the part of the prosecution witness further submitted that the factum of CCTV coverage has been admitted by the witness in which SHO was shown taking the accused/petitioner to the car. The said occurrence took place at about 7:55 PM on 06.08.2017 and the petitioner was shown to be arrested in the present case on 07.08.2017 at 1:10 AM. The alleged recovery is of 105 grams of intoxicant powder and one and half grams of heroin. The powder was ultimately detected to be containing Diphenoxylate Hydrochloride.