GURVEER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Gurveer Singh, in connection with NCB Crime No. 28 of 2021, registered under Ss. 8(C) to be read with Sec. 20(b)(ii)(c) of the NDPS Act, 1985.

(2.) Heard Mr. H.R.A. Choudhury, learned senior counsel, assisted by Mr. M.Z. Shah, learned counsel representing the petitioner and Ms. P. Das, learned counsel appearing on behalf of Mr. S.C. Keyal, learned Standing Counsel representing the NCB.

(3.) Perused the status report in connection with bail application filed by the NCB. The investigation is still on. The accused-petitioner has been in custody for a period of 95 days and the statutorily prescribed period for completion of investigation in a case of instant nature is 180 days.