SAJAD AHMAD SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) Through the instant petition, all the aforesaid four petitioners, who are booked in case FIR No. 009/2013 registered in Police Station Awantipora under sections 21/22 of Narcotic Drugs and Psychotropic Substances Act (For short 'NDPS Act') are seeking the concession of regular bail which relief has been declined to them vide order dated 30.03.2013 of learned Additional Sessions Judge Pulwama (impugned herein), copy whereof annexed with the instant petition.

(2.) It needs to be mentioned here that Challan has already been filed in this case and Mr. Lone, learned counsel for the petitioners, has annexed the Photostat copy of the same with the istant petition for perusal of the Court.

(3.) Although the entire prosecution case is depicted in the impugned order itself, yet, in brief, the prosecution case against the petitioners is that they are shown to be jointly involved in the illegal trade of narcotic drugs and when on 14.01.2013, Police Station Awantipora received an information that one Farooq Ahmad Wani, one of the petitioners herein, a driver by profession who piles Truct No. HR55K/6056 (registered number alloted by Registration Authority, Haryana) along with other three petitioners namely, Zahid Hussain Shah, Sajad Ahmad Singh and Bilal Ahmad Darzi, had received contraband from illegal sources which they had loaded in the aforesaid Truch and were unleading the same near the residential house of aforesaid Farooq Ahmad, the concerned Police went on spot and recovered 480 bottles of Rexcof and Recedes drugs from the said Truck. Subsequently, another 2023 bottles of such drugs were also recovered from the house of aforesaid Farooq Ahmad. The contraband was taken into possesion by the police who completed required formalities. On receipt of FSL report, wherein it was reported that the aforesaid bottles contained Codeine Phosphate, (narcotic item), charge sheet was filed against all the four petitioners and they have now been charged for the offences punishable under sections 21/22 of NDPS Act.