SARABJIT SINGH @ SARABA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under Section 438 CrPC for grant of anticipatory bail in case bearing FIR No. 190 dated 29.3.2010 under Sections 15/25 of NDPS Act registered under with police Station Sadar, District Patiala.

(2.) Learned Counsel for the petitioner submits that the petitioner was not apprehended at the spot and since his vehicle Tavera was allegedly seized alongwith the contraband, he has been falsely implicated in the case. It is submitted that this vehicle was borrowed by his friend-co-accused and petitioner at that relevant time was in Delhi.

(3.) Learned State Counsel submits that in the secret information the petitioner was specifically named and during investigation also the name of the petitioner has surfaced. It is further submitted that the petitioner had been recognized by one of the witnesses i.e. constable Beant Singh who was part of the team of the police officials at the naka from where the petitioner by abandoning his vehicle had fled towards the fields.