ANIL KUMAR GANDHI Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) By this order I will dispose of Cr.M(M) 571/91. Anil Kumar Gandhi v. Narcotic Control Bureau & Ors. and Cr. M(M) 370/91, Kulwant Singh v. S.K. Wadhera I.O. NCB as the common question for consideration in these petitions is as to whether the petitioners are entitled to be released on bail on account of delay in the disposal of cases.

(2.) Anil Kumar Gandhi has prayed for being released on bail in a complaint under Sections, 21, 23 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act).

(3.) Intelligence Officer, Narcotic Control Bureau, New Delhi, namely, N.P.Kaushik filed a complaint in the Court of the Additional Chief Metropolitan Magistrate. New Delhi against the petitioner and others on 20th November, 1987. The case is now pending before the Additional Sessions Judge, New Delhi, after the same was committed. Petitioner was allowed interim bail for different periods vide different orders of this Court on account of illness of his father and subsequently on account of his own illness. Sometimes the bail was extended on account of the illness of the parents of the petitioner. However at present he is in judicial custody and the matter is pending trial.