Punjab-Haryana High Court
Satnam Singh Alias Satta vs State Of Punjab on 23 May, 2013
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
Crl. Misc. No. M-11791 of 2013
Date of Decision: 23.5.2013
Satnam Singh alias Satta ......Petitioner
Versus
State of Punjab .....Respondent
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. V.K.Sandhir, Advocate
for the petitioner.
Mr. K.D.S.Sidhu, Addl. A.G., Punjab.
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SABINA, J.
Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in FIR No. 156 dated 15.9.2012 under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station C Division, Amritsar.
Heard.
As per the prosecution story, petitioner was found in possession of 5000 tablets of Microlit and 2500 capsules of Parvon Spas. As per the report of the Chemical Examiner, sample of Parvon Spas contained Diphenoxylate HCL. Tablets of Microlit contained salt Dextropropoxyphene HCL, Dicyclomine HCL and Paracetamol. Thus, petitioner was found in possession of commercial quantity of the contraband.
Hence, no ground for grant of bail to the petitioner is made out.
Dismissed.
(SABINA) JUDGE May 23, 2013 Gurpreet