GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner is seeking bail in FIR No. 186 dated December 30, 1998, registered at Police Station Sidhwan Bet, under Section 18.1.85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 for having been allegedly found in possession of one kg. of Opium. The petitioner has been in custody since December 30, 1998. Out of nine witnesses only one prosecution witness has been examined. The prosecution evidence to likely to be concluded soon. The Investigating officer are also behind bars in some other case which may also delay the case.

(2.) UNDER the circumstances, the petitioner is entitled to bail. It is directed that the petitioner shall be released on bail on furnishing two sureties to the satisfaction of the Chief Judicial Magistrate, Ludhiana. Petition allowed.