Beant Singh And Anr. v. State Of Punjab

Surinder Gupta, J.:— Learned counsel for the petitioners submits that as per the police version, recovery of contraband was effected from the bag carried by Amrik Singh father of petitioners and petitioner-Gurwinder Singh was alleged to be driver of the motor cycle. The question as to whether the petitioners were in conscious possession of contraband, in possession of their father, is to be seen by the Investigating Agency before presenting the challan.

2. Notice of motion for 21.09.2017

3. In the meanwhile, the petitioners are directed to surrender before the police and join investigation within a week. In the event of their arrest being required, they shall be released on interim bail till the next date, subject to their furnishing bonds to the satisfaction of Arresting Officer. However, they shall abide by the terms and conditions as envisaged under Section 438(2)(i) to (iv) Cr.P.C failing which they shall loose the benefit of interim bail allowed to them.