GURDIAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him on 4.1.2010 for the offences under Sections 15 of the NDPS Act.

(3.) The FIR in the case has been registered on the statement of Inspector Sarbjit Singh. It is alleged by Inspector Sarbjit Singh that he along with other police officials were in a government vehicle bearing registration No.PB-12 G-7076 driven by HC Sukhdev Singh and another vehicle No.PB-05-4679 driven by HC Kuldeep Kumar. They were checking suspected persons and patrolling on the G.T. Road leading from Makhu to Kot-Ise-Khan to the link road towards village Chamba. When the police party was 3-4 killas ahead from the link road at village Chamba and had reached near the area of village Peer Mohmd, an alto car bearing No.PB29-E-2586 was seen coming from the front side which was signalled to stop by Inspector Sarbjit Singh and along with the help of co-officials the car was stopped and the name of the driver was asked, who disclosed his name as Gurdial Singh (petitioner). Inspector Sarbjit Singh informed the petitioner his name and rank and also apprised him that he had a suspicion that he was carrying intoxicants.