Punjab-Haryana High Court
Sachin Kumar vs State Of Punjab on 10 March, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No.M-4170 of 2014 (O&M)
Date of decision:10.03.2014
Sachin Kumar ... Petitioner
Vs.
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Rajesh Kapila, Advocate for the petitioner.
Mr. Vaibhav Sharma, DAG Punjab.
.....
TEJINDER SINGH DHINDSA, J.
This order shall dispose of the present petition filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.13 dated 13.01.2013 under Sections 22/61/85 of the NDPS Act registered at Police Station City Ferozepur, District Ferozepur.
Counsel for the parties have been heard at length. As per prosecution version, a police party had accosted a boy holding in his right hand a black colour polythene bag who tried to run away. Accordingly, the police party overpowered the person who disclosed his name as Sachin Kumar S/o Jagan Nath. Out of such bag, 7 paper boxes were found containing Parvon Spas and from each box Dextropropoxyhene Hydrochloride I.P. 65 MG, Dicyllomine Hydochloride IP 10 MG, Paracetamol IP 400-MGH, Excipents GS was recovered.
In the light of such recovery of contraband from the conscious possession of the present petitioner and which is commercial as per Kaur Harjeet 2014.03.12 11:52 I attest to the accuracy and integrity of this document CRM No.M-4170 of 2014 (O&M) -2- schedule to the NDPS Act, Section 37 of the NDPS Act would apply.
I find no infirmity in the order dated 13.08.2013 passed by the Court of Special Judge, Ferozepur at Annexure P-1 in the light of which the prayer of the petitioner seeking regular bail has been rejected.
No merit.
Dismissed.
March 10, 2014 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
Kaur Harjeet
2014.03.12 11:52
I attest to the accuracy and
integrity of this document