INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Inderjit Singh son of Balwant Singh, has preferred the present petition for anticipatory bail in a case registered against him, by virtue of FIR No.3 dated 01.01.2013, on accusation of having committed an offence punishable under Section 22 of the Narcotic Drugs & Psychotropic Substances Act, 1985(hereinafter to be referred as "the NDPS Act"), by the police of Police Station City Dhuri, District Sangrur.

(2.) The prosecution claimed that on 01.01.2013, the petitioner carrying one black colour bag, came on a motorcycle mark 'Kawasaki' bearing registration No.PC-26B-6119 at the place of occurrence. After seeing the police-party, he immediately tried to turn back his motorcycle and in that process, his bag had fallen down due to slippery passage. The police tried to apprehend/follow him but he succeeded in running away.

(3.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after considering the entire matter deeply, to my mind, there is no merit in the instant petition in this context.