SANTOSH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been instituted by Santosh Kumar son of Ram Narain, resident of village Aliganj Loharai Darwaja Aliganj, District Etah (Uttar Pradesh). He was named as an accused in case FIR No. 187 dated 28.10.1997, registered at Police Station City, Moga, under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "1985 Act").

(2.) This Court has passed various orders to effect service upon the appellant. On 21.5.2009, this Court had directed the Court of Chief Judicial Magistrate, Moga, to issue notice to the appellant and his sureties as to why coercive method be not initiated against them. On 20.10.2009, this Court ordered that bailable warrants be issued and explanation of the Chief Judicial Magistrate, Moga, be called as to why bailable warrants had not been executed.

(3.) Before this Court could pass any other order, Mr. Mehardeep Singh, Deputy Advocate General, Punjab, has brought to the notice of this Court that the appellant has undergone seven years six months and 21 days, out of ten year's sentence, awarded to him. He has placed on record affidavit of Roop Kumar, Superintendent, Central Jail, Ludhiana, wherein the period, already undergone by the appellant, has been mentioned. This affidavit has been taken on record.