GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioner, Gurmeet Singh, who has been booked for having committed the offences punishable under Sections 22 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (for brevity "NDPS Act") in a case arising out of FIR No. 49, dated 10.05.2013, registered at Police Station, Sadar, Kotkapura, District Faridkot. It is the case of the prosecution that petitioner's son was on wheels at the relevant time and the contraband articles were recovered from the passengers of the car.

(2.) LEARNED counsel contends that since the vehicle owned by the petitioner was being run as taxi and the persons from whom the contraband articles were recovered had hired the vehicle of the petitioner to go to Moga from Kotkapura, therefore, the petitioner is not guilty.

(3.) HEARD .