GURDEV SINGH ALIAS PAPPU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 439 of the Code of Criminal Procedure, filed by the petitioner, for the grant of regular bail in case FIR No. 152 dated 15.7.2004 under Sections 15/61/85 of the NDPS Act, registered at Police Station Sadar, Ludhiana.

(2.) I have heard counsel for the parties and have gone through the contents of the FIR.

(3.) I have perused the site plan, prepared by the police. The plot, from where the alleged recovery was effected, is not abutting to the house of the petitioner. Counsel for the petitioner contends that in this case, all the family members of the petitioner have been falsely implicated by the police and there is no material on the record which establish the conscious possession of the petitioner or his family members.