SUKHPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Sukhpreet Singh @ Kala Singh son of Banta Singh, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, namely, Gurcharan Singh, vide FIR No.91 dated 30.11.2012, on accusation of having committed an offence punishable under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985, by the police of Police Station Kot Bhai, District Sri Muktsar Sahib, invoking the provisions of Section 439 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) THE case set-up by the prosecution, in brief, insofar as relevant was that on 30.11.2012, the police-party received a secret information that Gurcharan Singh @ Charna son of Gurdev Singh and one unknown person were travelling in Verna Car bearing registration No.DL-3CC-6989 of silver colour along with poppy husk. In pursuance of the secret information, the car was searched and pointed poppy husk was recovered from the car. It is not a matter of dispute that, Gurcharan Singh, co-accused of the petitioner, who has been specifically named in the FIR, has already been granted the concession of anticipatory bail by a Co-ordinate Bench of this Court(M.M.S.Bedi, J.) by way of order dated April 10, 2013 in CRM No.M-3286 of 2013(Annexure P-3). Once, Gurcharan Singh, main co-accused of the petitioner, has already been granted the concession of anticipatory bail, so, I see no reason not to allow regular bail to the present petitioner, who is not even named in the FIR and was subsequently arrested.