HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case FIR No. 122 dated 18.03.2020 registered at Police Station Islamabad, District Amritsar City, under Sections 21 & 29 of NDPS Act, 1985.

(2.) Learned counsel for the petitioner submits that the petitioner has been in custody for more than 05 months. His wife who is a co-accused in this case from whom 500 grams heroin was recovered, has been granted regular bail by this Court vide order dated 25.09.2020 passed in CRM-M20738-2020 (Annexure P-1). Thus, the petitioner also deserves to be granted the same concession.

(3.) Custody certificate dated 03.11.2020 has been produced in Court. The same is taken on record. According to this certificate, the petitioner has undergone actual custody of 05 months and 13 days and there is no criminal case pending against him.