FAIZAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) The allegations against the petitioner in this third regular bail application filed under Sec. 439 Cr.P.C. in case FIR No. 125 dtd. 27/11/2019, under sec. 22 NDPS Act, 1985, Police Station STF Phase-4, Mohali have been levelled by ASI Jasbir Singh. It is alleged that on 27/11/2019, the police accosted two accused coming on foot who threw their respective plastic bags and tried to run away and was subsequently apprehended. From the bag thrown by accused-petitioner Faizan, 4995 tablets of Alprazolam were recovered.

(3.) Mr. Ashdeep Singh, learned counsel for the petitioner inter-alia contends that the petitioner is behind the bars for more than 01 year, 08 months and 20 days and that the trial is yet to be accomplished.