BALKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Balkar Singh has applied for regular bail in a case registered against him alongwith his other co-accused, namely, Mukesh Kumar alias Lali son of Prem, by virtue of FIR, bearing No.95 dated 8.11.2011, on accusation of having committed the offences punishable under sections 15 and 25 of the Narcotic Drugs & Psychotropic Substances Act, 1985 by the police of Police Station Rajpura, District Patiala, invoking the provisions of Section 439 Cr.PC.

(2.) Concisely, the prosecution case is that on 7.11.2011, the police party headed by ASI Bhinder Singh was present on patrol duty in front of AGM Resorts G.T. Road in the area of village Basantpura. At about 4.30 P.M., they signaled to stop a white Indica Vista Car, but its driver tried to turn it back. On suspicion, the car was stopped. According to the prosecution that the petitioner was driving, whereas his other co-accused Mukesh Kumar alias Lali was sitting with him in the car. In the wake of search, two bags containing 15 Kgs. each of poppy husk were recovered from the Dicky of the said car. On the basis of aforesaid allegations, the present case was registered against the petitioner in the manner indicated hereinabove.

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