Mehinder Singh Sullar, J. - (1.) PETITIONER -Paramjit Singh alias Pammi son of Karamjit Singh, has preferred the instant petition for the grant of regular bail, in a case registered against him along with his other main co -accused, namely, Talwinder Singh @ Budha and Jagroop Singh @ Sisi vide FIR No. 118 dated 27.07.2013, on accusation of having committed an offence punishable under Section 22 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as 'the NDPS Act), by the police of Police Station City Kharar, District S.A.S. Nagar, Mohali. Subsequently, charge under Section 25 of the NDPS Act was framed against the accused, by the trial Court.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.
(3.) PRECISELY , the prosecution, inter alia, claimed that, on 27.07.2013, in the wake of search of car bearing registration No. PB -10 -DP(T) -1748, 110 grams of narcotic substance (powder), was recovered from main accused Talwinder Singh @ Budha whereas 90 grams of intoxicant substance was recovered from co -accused Jagroop Singh @ Sisi. After completion of the investigation, the police submitted the final police report (challan) against the indicated two accused. They were accordingly charge -sheeted and put on trial.;