JASPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has preferred the instant petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.03 dated 21.01.2016, registered under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 at Police Station Nurmahal, District Jalandhar solely on the ground that co-accused Manjit Singh has been granted bail by the Co-ordinate Bench of this Court vide order dated 06.02.2018 in Criminal Misc.No.M-350 of 2018.

(2.) Briefly stated, it is a case of the prosecution that on the secret information, one truck and car were intercepted by the police party. The truck was driven by the petitioner. From the search of the said truck, it was noticed that a secret box had been made of steel sheets which was closed with the help of nut bolts. On opening the said box, 15 plastic bags were recovered. Each bag contained 20 kg. poppy husk. However, the car was driven by co-accused Manjit Singh. From the search of the car, five bags were recovered, containing poppy husk.

(3.) The Co-ordinate Bench of this Court vide order dated 06.02.2018 in Criminal Misc.No.M-350 of 2018 granted bail to co-accused Manjit Singh while holding as under:-