DEEPAK SIBAL,J. - (1.) Case taken up through video conferencing.
(2.) The present petition has been filed under Section 439 Cr.P.C. for the grant of regular bail in FIR No.24 dated 02.02.2020, registered under Sections 18 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act), at Police Station STF, STF Wing, SAS Nagar, Mohali (Ludhiana Zone).
(3.) Briefly stated, the case of the prosecution is that on receipt of a secret information the police put up a naka near the petitioner's house; when the petitioner and his co-accused came out of the petitioner's house in a car they were stopped; after following the provisions of Section 50 of the NDPS Act search of the persons in the car and of the car was conducted and from the boot of the car recovery of 3.100 kgs of opium and Rs.44 lakhs in cash was made.;