JAGPREET SINGH ALIAS SHAMPY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under Section 439 Cr.PC for grant of regular bail to the petitioner in case FIR No.03 dated 25.03.2010 under Sections 21/61/85 of the Narcotics Drugs and Psychotropic Substances Act registered with Police Station Mukandpur, District Nawanshahar now Shaheed Bhagat Singh Nagar, Punjab.

(2.) The allegations against the petitioner are that he along with his co-accused Janak Raj were intercepted by the police while they were on foot and from their conscious possession 250gms each of Heroin was found on their personal search by the gazetted officer. Learned counsel for the petitioner states that the amount of the contraband seized along with the manner of seizure suggests that the false case has been planted upon the petitioners. He further submits that the petitioner is not involved in any other case and there is no likelihood of the petitioner to commit any offence, if granted the concession of bail.

(3.) It is also submitted that the petitioner is in custody since 25.3.2010 and the challan in the present case has been presented and the charges have been framed.