Mehinder Singh Sullar, J. - (1.) AS is evident from the record that, the first petition bearing CRM No. M -17101 of 2013 for regular bail filed by the petitioner, was dismissed as withdrawn, by way of order dated July 25, 2013 by a Coordinate Bench (Sabina, J.) of this Court.
(2.) NOW , the petitioner has preferred the instant second petition for the grant of regular bail in a case registered against him, vide FIR No. 41 dated 11.04.2013, on accusation of having committed an offence punishable under Section 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act"), by the police of Police Station Chabbewal, District Hoshiarpur. Precisely, the prosecution claimed that on 11.04.2013, as soon as, a police -party headed by complainant -ASI Jasbir Singh was present at T -point of village Chitton, in the meantime, the petitioner came with a plastic bag in his right hand at the spot. He was apprehended on the basis of suspicion. Having completed all the codal/statutory formalities and in the wake of search of bag of the petitioner, 15 sealed plastic phials of Rexcof of 'Cipla' make were recovered from him without any valid licence or permit. After following the due procedure, the samples and remaining drugs were stated to have been separately sealed and taken into possession, by means of recovery memo by the police. The investigating officer had sent a writing (ruqa) to the police station for registration of the case in this regard. In the background of these allegations and in view of the recovery of commercial quantity of the pointed drugs, the present criminal case was registered against the petitioner, in the manner depicted here -in -above.
(3.) NOTICE of the petition was issued to the State.;