HARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Reply way of affidavit of Mr. Piara Singh PPS, Deputy Superintendent of Police, Sub-Divbision Shahkot, District Jalandhar (Rural) on behalf of the respondent-State has been filed, which is taken on record.

(3.) The allegations in nut-shell are that Bachittar Singh was found in possession of 1.7. Kgs. 'Heroin'. During the course of interrogation, he made a disclosure statement nominating the petitioner as an accused wherein he stated that the contraband in question had been supplied by the petitioner."