JOGINDER SINGH @ LALLY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 seeking bail in FIR No. 160 dated 29.10.2012 under Section 21 of Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Kotwali, Kapurthala.

(2.) Learned counsel for the petitioner has submitted that as per the prosecution case, petitioner was found in possession of 150 grams of heroin and the same was non-commercial quantity, hence, petitioner was entitled for bail.

(3.) As per the prosecution case, on 29.10.2012, at about 11.00 A.M., car bearing No. PB08-AX-3019 was stopped on the basis of suspicion. The car was being driven by Prabhjot Singh and the petitioner was sitting on the seat along with the driver. Another car bearing No. PB09-K-0082, driven by Daya Singh, was stopped.