Gurnam Singh @ Gami vs State Of Punjab

Avneesh Jhingan, J

The matter is taken up for hearing through video conference due to COVID-19 situation.

This is a petition for regular bail in case of FIR No. 159, dated 13th August, 2020, under Section 15 of Narcotics Drugs and Psychotropic Substances

Act, 1985 (NDPS) registered at Police Station Dharamkot, District Moga.

The brief facts of the case are that on the basis of secret information checking was done at Dholewal Bridge Chowk Dharamkot and 55 kgs of poppy

husk was recovered. There were two accused. Gurpreet Singh @ Peeta was apprehended whereas Gurnam Singh @ Gami (petitioner) succeeded in

fleeing from the spot.

Learned counsel for the petitioner submits that the petitioner was not arrested at the spot and recovery of 55 kgs of poppy husk is marginally above

the commercial quantity. Petitioner is in custody and the challan has yet not been presented.

Learned State counsel submits that petitioner is involved in another case i.e. FIR No. 18, dated 6th September, 2018, under Section 15 of NDPS Act

and she opposes the grant of bail.

Learned counsel for the petitioner submits that in the said case, recovery was of non-commercial quantity and petitioner is on bail.

Considering the facts; that no recovery is to be effected; petitioner was not apprehended from the spot; conclusion of trial would take time and

recovery is marginally beyond commercial limit, present petition is allowed. The petitioner is ordered to be released on bail subject to his furnishing

surety/bail bonds to the satisfaction of learned Chief Judicial Magistrate/Duty Magistrate concerned.

However, it is clarified that anything stated hereinabove shall not be construed as an expression on the merits of the case and is only for the purpose

of deciding the bail application.