ANGREZ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985 at Police Station Guruharsahai, District Ferozepur, vide FIR No. 240 dated 15th November, 2007.

(2.) Learned Counsel for the Petitioner submits that Petitioner is in custody since 13th September, 2010 and trial of the case is already in progress, thus, no useful purpose will be served by detaining the Petitioner in custody any longer.

(3.) Learned State counsel has opposed the prayer for bail on the ground that the Petitioner was declared a proclaimed offender and could be arrested only on 13th September, 2010. He, however, submits that in case the Petitioner is to be enlarged on bail, same should be subject to stringent conditions.