AGAR ALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the above titled bail petitions arise out of FIR No. 165 dtd. 18/7/2020, registered under Sec. 15/ 61 of Narcotic Drugs and Psychotropic Substances Act(for brevity, NDPS), Police Station Bhogpur, District Jalandhar. Petitioners/accused are seeking regular bail.

(2.) Per FIR, on 18/7/2020, a police party received secret information that present petitioners along with Mohd. Dilshad, Saminder Singh and Mohd. Jamil were indulging in transport of narcotic substance from Jammu and Kashmir. Pursuant thereto, barricades were laid and two vehicles i.e. a truck bearing registration No. PB13AB-4637 and car No. HR26K-5711, were intercepted. On recovery of 30 Kgs of poppy husk from car and 80 Kgs from the truck, respectively, petitioners and co-accused were apprehended/arrested. Petitioners herein were occupants of the car which carried 30 kgs poopy husk.

(3.) The petitioners are stated to be in custody since 18/7/2020.