RAVI KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under sec. 439 Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in case FIR No. 121 dtd. 22/11/2018 registered for the offence punishable under Sec. 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Cheema, District Sangrur.

(2.) Heard.

(3.) As per case of prosecution, a secret information was received by ASI Mohinderjit Singh of Police Station Cheema that four persons namely Ravi Kumar (petitioner), Bittu Singh son of Kala Singh, Gurtej Singh son of Jora Singh and Gurpreet Singh son of Basant deal in sale of intoxicating drugs and were possessing intoxicant tablets while sitting on motorcycle bearing registration No. PB-13-AV-5497 and Activa scooter bearing registration No. PB-13AM-9417 in the area of Grain Market Seron and were waiting for the customers. On receipt of secret information, ruqa was sent to the police station, whereupon formal FIR was registered. A raid was conducted and four persons were seen standing near the above mentioned motorcycle and scooter. On witnessing the police party, they threw the strips of intoxicant tablets and one plastic bag containing intoxicant tablets on the ground and tried to run away. While a young boy succeeded in escaping from the spot, remaining 3 boys i.e. Ravi Kumar, petitioner Bittu Singh and Gurtej Singh were apprehended. ASI Mohinderjit Singh collected the strips of tablets thrown by these four persons and the plastic bag, which were total 410 strips containing 10 tablets each of Clovidol-100 SR Tramadol Hydrochloride Tablets 100 mg.