RAJ KUMAR AND ORS. Vs. STATE OF PUNJAB
LAWS(P&H)-2015-9-2
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 01,2015

Raj Kumar and Ors. Appellant
VERSUS
STATE OF PUNJAB Respondents




JUDGEMENT

- (1.)This order will dispose of aforesaid six petitions as the common question of facts and law are involved in all these petitions. The facts emerging in all these petitions are that the Public Prosecutor presented reports before the Judges, Special Courts for extension of time in presenting the challan, before expiry of initial period of 180 days. Petitioners had also filed applications for default bail in terms of Section 167 (2) Cr.P.C. on expiry of 180 days but by that time applications filed by the Public Prosecutor seeking extension of time in presenting the challan were pending and decided subsequently.
(2.)CRM-M-15547 of 2015, CRM-M-6541 of 2015, CRM-M- 8705 of 2015, and CRR No. 1430 of 2015 arise from FIR No. 93 dated 28.07.2014 for offence under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short to be referred as the Act ). The facts of the case are that on 28.07.2014, the police party apprehended Raj Kumar @ Vickypetitioner in CRM-M-15547 of 2015 and Hasanpreet Singh @ Hassi-petitioner in CRR No. 1430 of 2015 while travelling in Safari car No. PB-10-DY-TEMP-9679. 2 kgs. of heroin was recovered from Raj Kumar @ Vicky and 500 gms. of heroin from Hasanpreet Singh @ Hassi-petitioner in CRR No. 1430 of 2015.
(3.)The interrogation of the two persons revealed names of 7 more accused persons. One of them is Mandeep Singhpetitioner in CRM-M-6541 of 2015 from whom recovery of 1 kg. of heroin was made on 01.08.2014. From Harpreet Singh @ Chintu and Gurmail Singh petitioners in CRM-M-8705 of 2015, 4 kgs. and 1 kg. of heroin respectively was recovered on 04.08.2014. Total quantity of heroin recovered in this FIR is 8 kgs.


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