Punjab-Haryana High Court
Pardeep Singh vs State Of Punjab on 19 December, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM M-35458 of 2012.
Date of Decision : 19.12.2012.
Pardeep Singh ...... Petitioner
Versus
State of Punjab ...... Respondent
CORAM : HON'BLE MR. JUSTICE NAWAB SINGH
Present: Mr. Deepak Aggarwal, Advocate,
for the petitioner.
Ms. Rajni Gupta, Addl. AG, Punjab.
NAWAB SINGH J.(ORAL)
This is an application for regular bail filed in case bearing FIR No. 25 dated March 15th, 2011 under Sections 22 and 25 of NDPS Act, 1985, Police Station Sangat, District Bathinda.
Allegations, in brief, against the petitioner are that on March 15th, 2011 he was found in possession of 70 vials of Rexcof, 40 vials of Rexodex, 60 strips of Parvon Spas capsule, 25 strips of Carisol tablets and 20 strips of Carrisoma tablets. Awaiting report of the Forensic Science Laboratory, he was released on interim bail on April 16th, 2011 by the trial Court. He was again arrested on October 10th, 2012 and is in custody since then.
Learned counsel for the petitioner has contended that the drugs recovered from the petitioner containing Chlorpheniramine Maleate, Codeine Phosphate, Dextroproxyphene Hydrochloride, Dicyclomine, Paracetamol and Carisoprodol do not come under the mischief of NDPS Act.
Without commenting on the merit of the case, the petitioner is admitted to bail on his furnishing bail-bonds to the satisfaction of trial Court.
19.12.2012. (NAWAB SINGH) SN JUDGE