Manpreet Singh @Sunny vs State Of Punjab

Anupinder Singh Grewal, J

Case taken up through video conferencing.

The petitioner is seeking anticipatory bail in FIR No. 323 dated 09.11.2020, under Sections 22-C/29 of the NDPS Act, 1985, registered at Police Station Kathunanagal, District Amritsar.

A coordinate Bench of this court, on 13.10.2021, had passed the following order:-

"This is a petition filed under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No. 323, dated 9.11.2020 registered under Sections 22 C, 29 of NDPS Act, 1985 at Police Station Kathunangal, District Amritsar.

As per allegations in FIR on 9.11.2020, a secret information was received that Gursahib Singh and Avtar Singh in connivance with each other are involved in selling of intoxicant tablets. Based on the secret information, a naka was laid and Avtar Singh who was riding a motorcycle was apprehended on the same day. He was found in possession of 10200 intoxicant tablets. On 10.11.2020, Gursahib Singh was apprehended. From his possession, 11400 intoxicant tablets were recovered. It is alleged that on the disclosure statement of Gursahib Singh and Avtar Singh, Ajay Kumar, Jagtar Singh, Balwinder Singh and Sanjeev Kumar were apprehended on 18.11.2020. Based on the disclosure statement of Sanjeev Kumar, Navjot Singh was nominated as an accused. On 14.12.2020, Navjot Singh, Dilpreet Singh and Surinder Singh alias Sonu were apprehended. 346000 intoxicant tablets were recovered from them. The name of petitioner has cropped up in the disclosure statement of Navjot Singh who stated that the tablets were to be delivered to petitioner.

Learned counsel for petitioner has argued that the allegations against petitioner are totally false. He has no concern or connection with said Navjot Singh. He has clean antecedents. He is ready and willing to join investigation and cooperate in same.

Notice of motion.

Mr. Amitoj Singh, DAG Punjab accepts notice on behalf of State. Adjourned to 16.12.2021. In the meanwhile, in the event of arrest of petitioner, he shall be released on interim anticipatory bail to the satisfaction of Arresting/Investigating Officer. He will join investigation as and when called for and cooperate in same. He will abide by conditions of Section 438 (2) Cr.P.C."

Learned State counsel contends that the petitioner has joined investigation.

In view of the above and the petitioner having joined investigation, the order dated 13.10.2021 granting interim bail to the petitioner is made absolute.

However, the petitioner shall abide by the conditions stipulated under Section 438(2) Cr.P.C. He shall also join investigation as and when called upon to do so.

The petition stands disposed of.