Present: Mr. Umesh Kumar Kanwar, Advocate for the petitioners. Mr. S.S. Sandhu, AAG, Punjab. **** TEJINDER SINGH DHINDSA, J.(ORAL) Petitioners seek concession of regular bail in case FIR No. 0054 dated 18.05.2017, under Section 21/22 of NDPS Act registered at Police Station Sadar Abohar, District Fazilka. Counsel for the parties have been heard. As per prosecution version an alleged recovery of 19080 tablets of Lomotil containing Diphenoylate Hydrochloride and 1000 tablets of Diziface 0.5 containing Atropine Sulphate was effected from the conscious possession of the petitioners. Even though counsel has raised submissions as regards false implications but in the light of heavy and commercial recovery allegedly effected from the petitioners this Court is not inclined to extend the benefit of bail to the petitioners. In view of the specific bar contained under section 37 of the ndps act, petition is dismissed. (TEJINDER SINGH DHINDSA) March 22, 2018 JUDGE Poonam (II)
Present: Mr. Umesh Kumar Kanwar, Advocate for the petitioners. Mr. S.S. Sandhu, AAG, Punjab. **** TEJINDER SINGH DHINDSA, J.(ORAL) Petitioners seek concession of regular bail in case FIR No. 0054 dated 18.05.2017, under Section 21/22 of NDPS Act registered at Police Station Sadar Abohar, District Fazilka. Counsel for the parties have been heard. As per prosecution version an alleged recovery of 19080 tablets of Lomotil containing Diphenoylate Hydrochloride and 1000 tablets of Diziface 0.5 containing Atropine Sulphate was effected from the conscious possession of the petitioners. Even though counsel has raised submissions as regards false implications but in the light of heavy and commercial recovery allegedly effected from the petitioners this Court is not inclined to extend the benefit of bail to the petitioners. In view of the specific bar contained under section 37 of the ndps act, petition is dismissed. (TEJINDER SINGH DHINDSA) March 22, 2018 JUDGE Poonam (II) i) Whether speaking/reasoned? Yes/No ii) Whether reportable? Yes/No
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