JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Third petition has been filed under Section 439 of the Code of Criminal Procedure (for short 'Cr.P.C.') for grant of bail pending trial to the petitioner in FIR No.0145 dated 10.10.2017 (P-1), under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Balachour, District Shaheed Bhagat Singh Nagar, Punjab.

(2.) As per the prosecution case, recovery of alleged contraband i.e. 372 grams intoxicating powder, 03 injections without label as well as 04 syringes of 2 ml. make Dispovan was effected from the possession of coaccused, namely, Gurjinder Singh @ Ginda.

(3.) Contends that petitioner is in custody since 24.03.2019 and after investigation in the matter, challan was presented on 20.03.2020. Also contends that charges have also been framed on 10.04.2020, but no prosecution witness has been examined till date. Further contends that there is no recovery alleged against the petitioner and even co-accused, namely, Amarjit Singh @ Jeeta has also been granted the concession of bail pending trial by this Court, vide order dated 03.10.2019 (P-4). Lastly contends that there is no other criminal case pending against the petitioner.