LAKHAN Vs. STATE OF U.T., CHANDIGARH

JUDGEMENT

(1.) This is a petition that has been filed for grant of regular bail in case FIR No.457 dated 25.08.2015 under Section 21 of the NDPS Act, 1985 registered at Police Station Mani Majra, Chandigarh.

(2.) Counsel for the petitioner herein would contend that petitioner was arrested on 25.08.2015 but was granted bail by the Special Judge, Chandigarh on 16.09.2015. Though the petitioner was regularly appearing in the trial Court, however, due to some mis-communication could not appear before the trial court and was declared as Proclaimed Officer vide order dated 16.12.2016. The petitioner was re-arrested on 21.02.2020 and since then he is in custody. The petitioner was apprehended along with 10 gm of Smack, which is a non-commercial quantity. The trial is likely to take some time to conclude and therefore, prays for grant of concession of regular bail to the petitioner.

(3.) Learned counsel appearing for the respondent-State opposes the regular bail, who argues that no ground is made out for concession of regular bail.