SUKHCHAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Sec. 439 Cr.P.C in case bearing FIR No.216 dtd. 30.08.2018 registered under Ss. 21, 29 of the NDPS Act and Ss. 25, 27 of the Arms Act at Police Station Gate Hakima, District Amritsar City.

(2.) As per prosecution case, when a motorcycle was seen coming with high speed, the police signaled the motorcyclist to stop and the motorcyclist increased the speed. Because of high speed, the motorcyclist could not turn the motorcycle at sharp corner and the motorcycle got slipped to a long distance along with the rider.

(3.) Learned counsel for the petitioner submitted the following arguments:-