HARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HARJIT Singh, the petitioner-herein has been booked in a case bearing FIR No. 105 dated July 4, 2003 under Sections 18/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act) registered at police station Mandi Gobindgarh. He prays for regular bail.

(2.) THE allegation against the petitioner is that on July 4, 2003 he was spotted by Inspector Amarjit Singh and other police officials carrying a plastic bag in his hand. On seeing the police party, he tried to run away but was apprehended. Upon search of the said bag, opium weighing 7 kilograms and 120 grams was allegedly recovered.

(3.) LEARNED counsel for the petitioner has made the following three submissions.