Tejinder Singh Dhindsa, J. - (1.) This order shall dispose of the present petition filed under Sec. 439 Cr.P.C. seeking the benefit of regular bail to the petitioner in case F.I.R. No. 155 dated 7.8.2013 under Ss. 15, 16, 27 -A, 61, 85 of N.D.P.S. Act and Ss. 420, 467, 468, 471 I.P.C., registered at Police Station, Kalan Wali, District Sirsa. Learned counsel for the parties have been heard.
(2.) As per prosecution version, an alleged recovery of 4400 kgs. of poppy husk was made on the basis of a secret information on 7.8.2013. It is the case of the prosecution that there were four vehicles involved in transporting the poppy husk i.e. a truck bearing registration No. PB -07 -R -0346, two tractor -trollies and one swift car.
(3.) In so far as the present petitioner is concerned, he was neither apprehended on the spot and nor has any recovery been effected from his person. He is sought to be implicated on the basis of a disclosure statement of co -accused Lavar Singh @ Bachi, who was apprehended on the spot. State counsel would concede that none of the four vehicles belong to the petitioner.;