Punjab-Haryana High Court
Jagmohan Singh vs State Of Punjab on 11 April, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-7033 of 2014
Date of Decision:-11.04.2014
Jagmohan Singh
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present:- Mr. J.S. Dadwal, Advocate
for the petitioner.
Dr. Deipa Singh, Addl. A.G., Punjab.
T.P.S.MANN J.(Oral)
According to the prosecution, the petitioner was found in possession of 90 bottles of Lomotil, 370 capsules of Parvon Spas, 340 tablets of Carisol, 570 tablets of Anxinil-0.5 and 29 packets of Phenotil, which he was carrying in the box of Honda Activa Scooter, driven by him. Though the petitioner is said to be an authorized person and having licence to sell various drugs but counsel for the petitioner is not able to produce any material to show that the petitioner had purchased the aforementioned drugs from the manufacturer or the wholeseller. In such a situation, the petitioner cannot be granted the concession of bail.
Reliance of counsel for the petitioner on the order dated 12.4.2013, passed in CRM No.M-4400 of 2013 is misplaced as in that case the Court did not consider the issue of purchase of the drugs, which were found in possession of the accused therein.
Resultantly, the petition is dismissed.
April 11, 2014 ( T.P.S.MANN )
Vijay Asija JUDGE
Asija Vijay
2014.04.12 12:57
I attest to the accuracy and
integrity of this document
High Court,Chandigarh