GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.74 dated 15.07.2019 registered under Sections 15 and 25 of the NDPS Act at Police Station Sudhar, District Ludhiana.

(2.) Vide order dated 04.12.2019, petitioner sought time to submit documents in respect of ownership of the car.

(3.) Today, learned State counsel on instructions from ASI Gulab Singh states that as per registration certificate of the car, the same is in the name of Pushpinder Singh son of Swaran Singh, however, there is an affidavit in favour of the petitioner. 54 kgs. of poppy husk has been recovered from two persons i.e. petitioner and co-accused Manjit Singh. The recovery was effected from the car.