CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered vide FIR No.0001 dated 08.01.2020 at Police Station City Raikot, Ludhiana under Sections 22, 25, 61 of the NDPS Act.

(2.) It is the case of prosecution that the petitioner along with Gurtej Singh was intercepted by the police while they were going on a motorcycle bearing registration No.PB10DT 9437, which was being driven by co-accused Gurtej Singh on which the petitioner was sitting on pillion seat. It is the case of prosecution that upon search of the motorcycle, 1060 intoxicant tablets were recovered from underneath the seat of the motorcycle.

(3.) Learned counsel for the petitioner has submitted that the petitioner, who was sitting on a pillion seat, did not have any knowledge about the articles being carried by the driver of the motorcycle and as such cannot be held guilty in respect of any contraband which may have been carried by the driver of the motorcycle i.e. co-accused Gurtej Singh.