SALAMODEEN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner Salamodeen seeks grant of regular bail in respect of a case registered against him vide FIR No.0144 registered under Sections 20, 21 and 22 of Narcotic Drugs and Psychotropic Substances Act 1985 at Police Station Division No.2, Pathankot for having been found in possession of 310 grams of 'heroin'.

(2.) It is the case of prosecution that a secret information was received by Inspector (STF) Bharat Bhushan to the effect that seven persons namely Manjur Ahmad Lon, Mohammad Rafiq Chak, Mohammad Ajan Khan, Sabro Deen, Salamodeen (referred to as Salamu Din in FIR), Saf Ali and Farook Ahmad were coming in a Jeep to supply 'heroin' and 'charas'. Upon receipt of said information barricading was raised and a Jeep was apprehended and 6 out of the above named 7 persons were apprehended, while one managed to escape. The present applicant Salamu Din was found to be in possession of 310 grams of 'heroin'. The remaining apprehended persons were also found in possession of some other quantities of contraband.

(3.) The learned counsel has mainly raised the following submissions: