Shinda Singh vs State Of Punjab

Gurvinder Singh Gill , J

The petitioner has filed this petition seeking grant of regular bail in a case registered against him vide FIR No.220 dated 9.11.2019 under Sections

21, 22 & 29 of NDPS Act at Police Station Dhanaula, District Barnala.

It is the case of prosecution that on 9.11.2019, a secret information was received by police party present in the area of Dhanaula that Sukhdev

Singh, Gurpreet Singh and Happy Singh were going in Swift Desire car bearing registration No.PB-13-AW-2820 for the purpsoe of selling

“Heroin†and other drugs. Upon receipt of said information, the police swung into action and intercepted car bearing No.PB-13-AW-2820 and

apprehended the aforesaid 3 accused from whose possession 1100 grams of “Heroin†was recovered. It is further the case of prosecution that

during the interrogation of accused Happy, the petitioner was nominated as accused and that on 15.11.2019 the petitioner Shinda Singh was

apprehended and who got effected recovery of 45 grams of “Heroinâ€​.

Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case and that he was never arrested at the spot

and is sought to be nominated as an accused on the basis of alleged statement of co-accused recorded during the course of his interrogation.

Opposing the petition, learned State counsel has submitted that since the petitioner has specifically been named by the accused from whom

recovery of 1100 grams of “Heroin†was effected, no case for grant of bail is made out, particularly since the petitioner himself was also found in

possession of 45 grams of “Heroinâ€​.

I have considered rival submissions addressed before this Court. Bearing in mind the fact that the petitioner was not arrested at the spot and is

sought to be nominated on the basis of disclosure statement, the veracity and admissibility of which is yet to be tested during the course of trial and

that the recovery of 45 grams of “Heroin†as stated to be effected from him falls in “non-commercial†quantity, in my opinion, further

detention of the petitioner will not serve any useful purpose as the conclusion of trial is likely to take some time.

The petition, as such, is accepted and the petitioner is ordered to be released on regular bail on his furnishing bail bonds/surety bonds to the

satisfaction of learned trial Court/Chief Judicial Magistrate/Duty Magistrate concerned.