PUSHPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439 Cr.P.C. for grant of regular bail, pending trial in case FIR No.289 dtd. 1/9/2020, under Sec. 22(c) N.D.P.S.Act, 1985, registered at Police Station, Lambi, District Sri Muktsar Sahib, who is in custody since his arrest on 1/9/2020.

(2.) As per the FIR, on 1/9/2020 when the police party was about 200 yards behind the Government College, Village Sikhwala, then two young persons were seen coming from the side of Village Sikhwala on a motorcycle. On suspicion, they were signalled to stop the vehicle, but its driver immediately applied brakes and tried to turn the motorcycle backwards, upon which the motorcycle slipped and the persons fell down on the ground. They were apprehended and upon search of the polythene, 1000 tablets of Tramadol Hydrochloride and 500 tablets of Etolam 0.5 Etizolam were recovered.

(3.) Learned counsel for the petitioner has argued that though the charges have been framed on 18/8/2021, but till date, no prosecution witness has been examined. According to him, the petitioner is not involved in any other case of similar nature, therefore, considering his custodial period, he be released on bail as the trial is likely to take considerable time to conclude.