AVTAR SINGH @ TARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 78 dated 6.7.2010, under Sections 15 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Khuian Sarwar District Ferozepur.

(2.) Learned counsel for the petitioner has submitted that the petitioner was not apprehended at the spot. The petitioner has been falsely involved in this case merely because he is the owner of the vehicle in question. The petitioner is in custody since 9.9.2010.

(3.) Learned State counsel, on the other hand, has opposed the petition. On a query put by this Court, learned State counsel, on instructions from ASI Kartar Singh, has submitted that the petitioner is not involved in any other criminal case.