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Balbir Singh alias Bira vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 28 July 2008 · Citation: (2008) 07 P&H CK 0011

HON’BLE JUDGES
Nawab Singh, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
CASE NUMBER
Criminal Miscellaneous No. M-14336 of 2008
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Judgment

4 paragraphs · 205 words

Nawab Singh, J.—Nawab Singh. J. -this is an application for bail filed by the petitioner u/s 439 of Code of Criminal Procedure in a case registered against him vide First Information Report No. 139 dated August 21, 2007 u/s 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.

Contention of learned counsel for the petitioner is that the petitioner was a driver on the truck. The owner of the truck was also travelling in the said truck. The petitioner was not aware of the fact that some contraband was being carried in the truck. The petitioner is in judicial custody since August 21, 2007.

4.

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.