VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 37 dtd. 9/3/2020, registered under Sec. 20 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (for short 'NDPS Act') at Police Station Kartarpur, District Jalandhar.

(2.) Learned counsel for the petitioner submits that as per allegations in the FIR, the police received a secret information that a person is coming on a scooter, who is indulged in selling of intoxicant tablets and if he is intercepted, he can be apprehended along with intoxicant tablets. Later on, the police noticed that a scooter is coming from the side of Jalandhar and on seeing the police party, the driver tried to take a 'U' turn but he was apprehended and on inquiry, he disclosed his name as 'Vijay Kumar @ Bawa', i.e. the present petitioner. Thereafter, the complainant/ASI opened the bag and saw some intoxicant tablets and then he sent a request to police station for sending a second Investigating Officer. Thereafter, recovery of 1200 tablets of Alprazolam and 1000 tablets of Clovidol-100 SR was effected.

(3.) Learned counsel further submits that petitioner is not involved in any other case; he is in judicial custody for the last 01 year, 08 months and 07 days and out of total 10 prosecution witnesses, only 02 witnesses have been examined so far, therefore, conclusion of trial is likely to take a long time.