SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in a case bearing FIR No.0073 dtd. 22/8/2022 under Ss. 15/25/29 of the NDPS Act, 1985 registered at Police Station Kathgarh, District SBS Nagar.

(2.) Learned counsel for the petitioner contends that although, the truck belongs to the petitioner, however, he has been implicated on the basis of disclosure statement of co-accused-Davinder Singh during his interrogation. He further submits that nothing is to be recovered from the petitioner and he is ready to join the investigation.

(3.) The learned State counsel has opposed the grant of anticipatory bail to the petitioner and submits that the quantity of contraband alleged to have been recovered is commercial quantity. Even if the petitioner has been nominated on the basis of disclosure statement of co-accused, namely, Davinder Singh, he does not deserve the concession of bail and if granted, he might influence the trial.