HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioner, Harpreet Singh, has filed this petition under Section 439(1) of the Code of Criminal Procedure for grant of regular bail in FIR No. 22 dated 31.1.2010 registered under Section 21 of the ND & PS Act, 1985 and Section 25 of the Arms Act, 1959, in Police Station Sadar Khanna, Police District Khanna, District Ludhiana.

(3.) The only accusation against the present petitioner is that one pistol and two live cartridges were recovered from his possession and it has not been disputed by the State Counsel that no such narcotic substance was recovered from his possession and that recovery was effect from the possession of his co-accused. It is not the case of the prosecution that this petitioner was in joint possession of that narcotic substance.