- (1.)Heard counsel for the parties.
(2.)The petitioner seeks regular bail in a case registered against him on 17.11.2009 for the offences under Sections 15, 25 and 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS Act"- for short). The earlier application filed by the petitioner for grant of bail was dismissed by this Court vide order dated 17.9.2010 (Annexure P7).
(3.)The prosecution case is that SI Rajesh Kumar, SHO Police Station Machhiwara, District Ludhiana along with other police officials was present at Mahadipur roundabout for carrying out checking of suspects. During checking, one red colour Scorpio car came from the side of village Gadhi Bet. It was about 9.30 a.m. and the car was signalled to stop. The driver of the car had tried to reverse back the car. However, SI Rajesh Kumar along with other police officials stopped the car and three persons were found sitting in it. One young man with his hair cut short namely Raman Kumar alias Sairy was known to SI Rajesh Kumar and the police party. He after opening back door of the car ran away towards the fields. Hawaldar Darshan Lal and HC Pardeep Kumar were sent to chase him. On the asking of the names of the other two persons, the driver of the car disclosed his name as Parminder Singh alias Tidda (petitioner) and the person sitting on his left seat disclosed his name as Malkit Singh Shekhon. On search of the car, two bags weighing 28 kgs each of poppy husk were recovered.