GURDIAL SINGH @ RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a second bail application in case FIR No. 200, dated 14.5.2009, under Sections 15/25/61/85 of NDPS Act, registered at Police Station Sadar Patiala.

(2.) AS per the prosecution story, 70 kgs. of poppy husk was found from the possession of the Petitioner, which is within the ambit of commercial quantity. This Court vide order dated 16.12.2009 in Crl. Misc. No. M -28445 of 2009, has dismissed the first bail application. The only new ground raised by the learned Counsel for the Petitioner is that the Petitioner is in judicial custody w.e.f. 14.05.2009 and only two witnesses had been examined till date and there is no likelihood to examine the other witnesses in the near future.

(3.) PRESENT petition is dismissed. However, learned Trial Court is directed to expedite the trial.