SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Sukhdev Singh has filed the present petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No. 123 dated 20.06.2012 registered at Police Station Phillaur, District Jalandhar, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short 'the Act'). Learned counsel for the petitioner contended that the petitioner has been falsely implicated in the present case. The identity of the petitioner is also doubtful. The recovery of two gunny bags is shown from the sugar cane field containing 52 Kgs. of poppy husk. Even the Investigating Officer has not excluded the weight of the gunny bags. In that way, the recovery is also less than commercial quantity.

(2.) ON the other hand, learned Assistant Advocate General, Punjab opposed the bail application and stated that keeping in view the serious allegations against the petitioner, he is not entitled to the benefit of regular bail.