AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A petition under Section 438 of the Code of Criminal Procedure (in short, "Cr.P.C.") for grant of anticipatory bail was filed by the petitioners in case First Information Report No.113 dated 19.06.2014 under Sections 379 and 328 of the Indian Penal Code (in short, "I.P.C.") registered at Police Station Zira, District Ferozepur.

(2.) THE allegations are that on 15.06.2014 Harjit Singh -driver of Truck No.PB -02 -AV -9987 had parked his truck loaded with 320 bags of Karnoli (Booti) weighing 50 kg. each at Highway Vaishno King Dhaba, Makhu Road, Zira. On the directions of Khazan Singh, truck owner, the goods were being transported from Mehta Road, Nawan Pind, Amritsar to Harihar, Karnataka. When the complainant was sleeping in the truck, some unknown persons made him inhale some intoxicant drug and committed theft of the loaded truck with all its accessories. On 16.06.2014, the complainant was got admitted in Civil Hospital, Patti by the police. After he gained consciousness, he lodged the complaint. The value of the loaded goods and articles of the truck was said to be Rs.10 lacs.

(3.) HEARD the submissions made by Mr. Bikramjit Aroura, learned counsel representing the petitioners and Ms. Simsi Dhir Malhotra, learned Deputy Advocate General, representing the State of Punjab.