MOHD. SUFIYAN Vs. STATE OF PUNJAB
LAWS(P&H)-2021-12-178
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 22,2021

Mohd. Sufiyan Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

ARVIND SINGH SANGWAN, J. - (1.)This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 65 dtd. 19/5/2021, registered under Ss. 21, 22, 29/61/85 of the NDPS Act, 1985 at Police Station City Dhuri, District Sangrur.
(2.)Learned counsel for the petitioner submits that as per allegations in the FIR, registered at the instance of ASI Darshan Singh, it is stated that while on patrol duty, a person was seeing coming on foot carrying a polythene bag and became perplexed on seeing the police party and tried to run away, however, the police party apprehended him and on inquiry, he disclosed his name as 'Mohd. Irfan'. Thereafter, an information was sent to the police station on apprehension that the said person was keeping some narcotic substance.
(3.)Learned counsel further submits that the petitioner is a first offender and as per allegations, 275 grams of intoxicant powder was recovered. Later on, on the basis of the disclosure, two more persons, Faisal Khan and Mohd. Sufiyan (petitioner herein), were arrested and 25 bottles of Onerex were recovered and again on their disclosure, co-accused Najma Khatoon was involved in this case under Sec. 29 of the NDPS Act.


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