AMRITPAL SINGH ALIAS BILLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No. 0019 dated 12.03.2018 under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the Act") registered at Police Station Cantt Jalandhar.

(2.) As per prosecution story, 30 intoxicant injunctions of Buprenorphine containing 2 ml each were recovered from the petitioner.

(3.) Learned counsel for the petitioner contended that the petitioner was arrested in this case on 12.03.2018. The alleged recovery was not effected from the possession of the present petitioner. The Investigating Officer had not complied with mandatory provisions of the Act and no independent witness was joined. The trial the case still to take some more time. So the petitioner be released on bail. More so, in similar matters, this Court had passed orders for release of accused-persons. In this behalf, learned counsel for the petitioner has placed reliance on the Division Bench judgment of this Court in CRM-M-5207 of 2014, Saleem Mohd Vs. State of Punjab, decided on 4.11.2015 (Annexure P/4) and Co-ordinate Benches this Court in CRM-M-20997-2017, CRM-M-30008-2017 , CRM-M-1010-2018, CRM-M-15370-2018, CRM-M-22815-2018 (Annexure P/4 Colly).