HARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Harinder Singh (petitioner) has filed this petition under Section 439 of the Code of Criminal Procedure for granting bail in case F.I.R. No.145 dated 8.9.2004 registered under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act') at Police Station Raikot, Police District Jagraon.

(2.) Arguments of the Ld. Counsel for the accused-petitioner and of the Assistant Advocate General, Punjab, appearing for the respondent-State, were heard.

(3.) The petitioner is Driver of Truck No.PB-10-H-9776. It is owned by his co-accused Ajaib Singh. On 8.9.2004, this truck met with an accident in the area of Village Siloani and Swaran Singh, Assistant Sub Inspector, had investigated the matter in this connection. A criminal case under F.I.R. No.144 dated 8.9.2004 under Sections 279/ 304-A/ 427 of the Indian Penal Code was registered in Police Station Raikot. When the investigation was being done, Swinder Singh, Sub Inspector/Station House Officer of Police Station Raikot, along with other police officials, reached there to verify the investigation of the accident case. He enquired from petitioner Harinder Singh and his co-accused Ajaib Singh as to what was loaded in the truck. They disclosed that it was loaded with a powder to manufacture foot-wear and the truck was loaded from Dona in Rajasthan and was to be unloaded at Ludhiana.