NARESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner under arrest, in FIR captioned above, for abetting and criminally conspiring with a female seated in the rear seat of the car, from whose luggage the investigator recovered an intermediate quantity of heroin, has come up before this Court under Sec. 439 Cr.P.C seeking bail on the ground that he was merely the driver of the taxi ferrying a passenger, and it was not appropriate for him to have frisked her luggage for no reason, and there is no evidence to connect him as a conspirator or an abettor.

(2.) In paragraph 9 of the petition, it is declared that the accused has no criminal history.

(3.) Ld. Counsel for the petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.