BALWINDER SINGH 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. 14 dated 26.2.2009, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Ghagga District Patiala.

(2.) Prosecution story, in brief, as per the FIR as reproduced in para 1 of the petition is as under:

(3.) Learned Counsel for the petitioner has submitted that the petitioner has been falsely involved in this case. His co-accused Bikram Singh had been allowed bail by this Court. Learned State counsel, on the other hand, has submitted that the petitioner was apprehended at the spot and was found in possession of 84 kgs. of poppy husk, which amounts to commercial quantity. The petitioner was sitting beside the driver in the car from which the contraband was recovered.