- (1.) HARJINDER Singh -applicant/appellant has filed this criminal miscellaneous application under Section 389(2) Cr.P.C. praying for suspension of sentence and releasing the applicant -appellant on bail during the pendency of above noted criminal appeal. Learned counsel for the applicant -appellant argued that the applicant is a licence -holder and the recovery effected from the applicant is non -commercial quantity.
(2.) LEARNED Assistant Advocate General, Punjab opposed the application.
(3.) I have gone through the record and heard learned counsel for the applicant as well as learned Assistant Advocate General, Punjab appearing for the respondent -State. The learned Special Judge, Ferozepur vide his judgment dated 1.10.2012 has stated that under the supervision of SMO, search of the shop and the house of the accused was conducted and they recovered 37 injections Fortwin, 90 capsules Parvon Spas, 90 tablets Sludinol, 1190 tablets Alprex, 99 x 100 packets of Microlit tablets, 99 x 100 injections Oxytocin, 802 capsules of Spasmo Proxivon, 2990 capsules Hipas, 7200 tables Microlit, 1170 capsules Declavet, 5890 tablets Alpra Zex, 390 capsules Parvon Spas, 42 injections of Bupanarphine.;