BALBIR SINGH ALIAS BIRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NAWAB Singh. J. -this is an application for bail filed by the petitioner under Section 439 of Code of Criminal Procedure in a case registered against him vide First Information Report No. 139 dated August 21, 2007 under Section 15 of Narcotic Drugs & Psychotropic Substances Act in Police Station Sadar, Tarn Taran.

(2.) THE allegations, in brief, against the petitioner are that he was - on the steering wheel of truck No. PB -02 - AM/9679 on August 21, 2007. The truck was apprehended by the Police of Police Station Sadar, Tam Taran. It was found that 80 Kgs. of poppy husk was being carried in the truck. One another person was also travelling in the said truck.

(3.) WITHOUT expressing any opinion on the merit of the case, taking into consideration the grounds pleaded, petitioner is admitted to bail on his furnishing bail -bonds to the satisfaction of trial Court.