PRINCE AHUJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed on behalf of the petitioner for regular bail under Sec. 439 Cr.P.C. in case FIR No.99, dtd. 15/6/2021, under Ss. 21/25/29/61/85 of the NDPS Act, registered at Police Station City Fazilka, District Fazilka, Punjab.

(2.) Seen Custody Certificate of the petitioner, from which it transpires that he has remained in detention for a period of five months and twenty seven days, since 19/6/2021.

(3.) After completion of investigation, Challan against the petitioner has already been submitted. The contraband in the present case was allegedly recovered from under the gear box of a car bearing Registration No.DL-8 CR-2478, which was being driven by one Dr. Ramesh Kumar @ Babbu and the petitioner was travelling in the same as a passenger.