SURINDER SINGH @ CHINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crm-M-42522-2017

(2.) Learned counsel for the petitioner Surinder Singh @ Chinda submits that as per allegations in the FIR, the police party had set up a barrier and stopped a car, which was driven by a Sikh person and two clean shaved persons were sitting on the front seat and back seat. On disclosure, the driver told his name as Surinder Singh @ Chinda and two other copassengers disclosed their names as Harbhajan Singh @ Bhajna and Gurmail Singh @ Goli. On suspicion, a notice was given for being searched before the Magistrate or a Gazetted Officer and all the three persons reposed faith in ASI Baljeet Singh and thereafter, on conducting the search, a plastic bag kept between the seat cover of the back seat, was found containing black seeds of poppy husk were found, which on weighing was found to be 84 kg.

(3.) Learned counsel for the petitioner further submits that the sealed sample parcels of black coloured poppy husk seed were sent for chemical examination and as per report of the FSL, in the column of sample, it is mentioned as brownish black coloured dried small round shaped seeds of plant and in the column of report, it is stated that mennonice acid is found, in the sample parcels. It is further submitted that the petitioner Surinder Singh @ Chinda is in judicial lockup for more than 01 year and decision of the trial will take long time.