SANDEEP @ LATHRU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'Cr. P.C.') for grant of bail pending trial to the petitioner, in FIR No.30 dated 06.02.2020, under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), registered at Police Station Chandimandir, District Panchkula.

(2.) As per prosecution case, on a secret information, petitioner was apprehended with 25 grams of heroin carrying in a polythene from his pocket.

(3.) Contends that as per allegations of the prosecution, recovery of 25 grams of Heroin was effected from the petitioner. Also contends that the petitioner is in custody since 06.02.2020, after investigation, in the matter, challan has already been presented on 01.04.2020, but charges are yet to be framed. It is also the contention of the petitioner that in view of the prevailing circumstances, trial is likely to take sufficient long time.