PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Paramjit Singh has filed the instant petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No. 21 dated 9.2.2004 under Sections 61/1/14 of the Excise Act, registered at Police Station City Khanna.

(2.) THE petitioner is the attorney holder of truck No. CH-01-K-5395. He was not apprehended on the spot when 200 boxes of English liquor were recovered from the truck in question. The petitioner applied for anticipatory bail which was granted by this Court vide order dated 11.5.2004 passed in Crl. Misc. No. 14377-M of 2004, while observing as under :-

(3.) COUNSEL for the petitioner contends that the owner of the liquor, namely, Harbhagwant Singh has been granted regular bail by this Court vide order dated 26.3.2004 passed in Crl. Misc. No. 14035-M of 2004, while observing as under :-