PRABHJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 439 Cr.P.C. for the grant of regular bail in case FIR No. 96 dated 19.11.2012 registered at Police Station Sadar Faridkot under Section 22 of the NDPS Act. According to the prosecution, 19 strips of Fortadol -DM, each containing 10 tablets, 10 strips of Carisoma, each containing 10 tablets and 16 vials of Recodex of 100 mls. each were recovered from the petitioner.

(2.) THE case of the petitioner is that his right foot had been amputated and therefore, he could not have driven the motorcycle as alleged by the prosecution.

(3.) THE petitioner is present in person and as is apparent, his right leg from near the knee portion has been amputated.