JASWINDER 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.192 dated 1.10.2019 registered at Police Station City Malout, District Sri Muktsar Sahib under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) It is the case of prosecution that three persons were travelling on a motorcycle, which was being driven by Jagsir Singh @ Seera and on which Rajesh Kumar @ Kali was sitting next to him and the petitioner Jaswinder Singh @ Jassi was sitting on the last seat. It is alleged that when the said motorcycle was signaled to stop, the driver of motorcycle after applying brakes tried to turn back the motorcycle and during the said process a transparent polythene which was lying in between the driver and the person sitting next to him fell on the road, in which there were 1450 intoxicating tablets, which upon chemical analysis were found to contain 'Tramadol'.

(3.) The learned counsel for the petitiner has submitted that the petitioner being sitting on the last seat of motorcycle was not having knowledge about the contents being carried by other two occupants as the bag in question was lying in between the driver and the person sitting next to him i.e. between Jagsir Singh @ Seera and Rajesh Kumar @ Kali.