JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this petition under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No.38 dated 16.03.2012 registered under Sections 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Sadar Fazilka, District Ferozepur.

(2.) The learned counsel for the petitioner contends that the petitioner is not named in the FIR. He was named by co-accused, Gurcharan Singh. Even his parentage is not mentioned. The learned counsel further submits that the petitioner is not involved in any other case. He is a young man of 30 years and is a labourer.

(3.) On the other hand, the learned State counsel submits that the petitioner ran away from the spot. He has been specifically named by the co-accused, Gurcharan Singh, during the investigation.