JASKARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the present petition filed under Section 439 of the Code of Criminal Procedure, the petitioner seeks regular bail in FIR No.0443, dated 14.12.2019, registered under Sections 22, 25 of the Narcotic Drugs and Psycho tropic Substances Act, 1985, at Police Station Sadar Mansa, District Mansa.

(2.) Relies upon the decision of this Court in Lakhwinder Singh alias Lakha vs. State of Punjab (CRM-M No.8026 of 2020) and of Co-ordinate Benches in Binder Kaur alias Goga vs. State of Punjab (CRM-M No.4584 of 2020) and Mandir Singh vs. State of Punjab (CRM-M No.8035 of 2019) to contend that a person engaged in the trade of contraband would never be expected to carry the same in any transparent bag which would be visible to the naked eyes.

(3.) Per contra, the bail application is opposed on behalf of the State by contending that the recovery of commercial quantity of contraband was made from the car of the petitioner himself.