ANKUSH KAPOOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is 2nd petition for grant of regular bail in FIR No.20 dated 29.01.2020 under Sections 21, 25, 27-A, 29/61/85 of NDPS Act and Section 30/54/59 of Arms Act, registered at Police Station Special Task Force, District STF Wing, SAS Nagar, Mohali; earlier one was dismissed as withdrawn on 25.02.2021, as it was stated by learned State counsel that investigation is still going on.

(2.) Learned senior counsel for the petitioner submits that new ground for filing this second petition is that the investigation is complete; the trial is not proceeding and the petitioner, as on today, is in custody of more than 01 year and 04 months.

(3.) Brief facts of the case are that the FIR was registered on the basis of a ruqa/written information sent by Randhir Singh, Inspector, STF Border Range, Amritsar dated 29.01.2020, with the allegations that he along with other police officials, including DSP, STF Border Range were present in the office, when a special information was received that one person, whose height is 5' 9" colour whitish, having beard and hairs, who described his name as Happy, resident of Amritsar, is roaming in a white coloured Creta car bearing registration No.PB-02-DM-9518. This person is having intoxicant material and illegal weapon in his car to supply heroin in Punjab and other States. This man is having links with big smugglers and if he is nabbed, then a big network of supply of heroin can be unearthed. On registration of the FIR, aforesaid person Sukhbir Singh @ Happy was arrested on a special naka, while driving a Brezza car bearing registration No.PB-02 (DJ)-0279. On his search, 01 revolver of .32 bore with 04 live cartridges along with 06 boxes of heroin weighing 5 kg 690 grams were recovered.