KULWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Instant petition has been filed under Section 482 Cr.P.C. seeking directions for entrustment investigation in case FIR No. 26 dated 21.02.2017, under Section 18 of NDPS Act, registered at Police Station Division No.7, Jalandhar to the Central Bureau of Investigation.

(2.) Briefly it may be noticed that prosecution version is that based on secret information, a 'Naka' was laid and a white colour 'Endeavour SUV' bearing registration No.PB-12-Y-1433 was intercepted. Present petitioner is alleged to have run away from the spot after alighting from the vehicle. An alleged recovery of 03 Kgs 100 grams of opium is stated to have been effected from the vehicle.

(3.) Counsel for the petitioner alleges false implication. It is contended that the petitioner does not have any faith in Punjab Police. The following assertions have been raised in the petition in support of the contention that the petitioner is being falsely implicated and to support the prayer for entrustment of investigation to an impartial agency like the Central Bureau of Investigation.