SUKHWINDER SINGH @ KAKA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No. 181 dated 29.9.2012, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station City Dhuri District Sangrur.

(2.) Learned counsel for the petitioner has submitted that the petitioner was not arrested at the spot. As per the FIR, petitioner had been identified by Head Constable Kulwant Sngh, who was not known to the petitioner. Petitioner was not involved in any other criminal case. Mother and sister of the petitioner were arrested at the spot. Petitioner is in custody since 1.2.2013.

(3.) Learned State counsel, on the other hand, has opposed the petition. On a query put by this Court, learned State counsel, on instructions from Assistant Sub Inspector Balwinder Singh, has submitted that the petitioner is not involved in any other criminal case.