SURJIT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner Surjit Singh prays for the grant of bail under section 439 of the code of criminal procedure.

(2.) It appears, Surjit Singh alongwith Baldev Singh and Hardev Singh was arrested on 5tFl July, 2002 in case FIR No. 130/02 dated 5th July, 2002 registered with Police Station, Sarkaghat, District Mandi, for offence punishable under section 15 of the Narcotic Drugs and Psychotropic substances Act and section 181, 184,187 and 192 of the Motor Vehicle Act.

(3.) The case of the Investigating Agency is: Head constable Ghansham Singh as Traffic Incharge, was checking traffic on 5th July, 2002 near "Kainchi Mour" at Sarkaghat. At about 2.30 P.M. a Maruti car No. PB -11H -0427 came from Mandi side. This car was signaled to stop. The driver did not stop the car and drove the car towards Sarkaghat. Head constable Ghanshyam Singh chased this car in a Taxi. The car was ultimately overtaken and stopped. The car was occupied by Hardev Singh, Baldev Singh and Surjit Singh. The car was driven by Baldev Singh at the relevant time. From the car one bag containing 1500 grams of Poppy husk" was papers of the vehicle and Investigating Agency has still not been able to find the owner of the vehicle. It is in this background that the case was registered at the instance of Head Constable Ghanshyam Singh, Baldev Singh, one of the accused, stated to be implicated in serious offences in Punjab.