PURAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Puran Singh son of Tarlok Singh has directed the instant petition for anticipatory bail in a case, registered against him alongwith his son and other co-accused, namely, Rassal Singh alias Shallu, vide FIR No.34 dated 9.4.2012 for the commission of offence punishable under section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 by the Police of Police Station Mehatpur, District Jalandhar, invoking the provisions of section 438 Cr.PC.

(2.) Concisely, the prosecution case is that the police party found three plastic bags lying inside the Dhussi bridge, each containing 30 Kgs. of poppy husk, which were claimed to have been left by Rassal Singh alias Shallu, son of the petitioner.

(3.) Notice of the petition was issued to the State.