KARANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This 2nd petition is for grant of regular bail in FIR No.48 dtd. 9/6/2019 under Ss. 21/25/29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 and Ss. 27-A,/32/61/85 (added later on) registered at Police Station Special Task Force, STF Wing, Phase-IV, SAS Nagar (Punjab).

(2.) The learned counsel for the petitioner submits that the earlier application was disposed of on 27/9/2021 (Annexure-P-13) with a direction to the trial Court to conclude the trial expeditiously within a period of six months. However, the trial has not concluded and as per the report submitted by the Additional Sessions Judge, Amritsar, it is stated that only 5 PWs have been examined and the case is now fixed for remaining prosecution evidence.

(3.) Brief facts of the case are that on receiving a secret information that 3 persons namely Karanbir Singh @ Kannu, Sahib Singh @ Saba and Raja are indulged in selling of narcotic substance in the area of Amritsar and are having relation with smugglers and are roaming in the area of the Police Station, a ruqa was sent for registration of the FIR by ASI Jaspal Singh. Thereafter, a raiding party was constituted and noticed that three persons are present near a tree and on seeing the police party to succeed in running away whereas the petitioner i.e. Karanbir Singh @ Kannu was apprehended and on search and physical search 1 kg 10 grams of Heroin was recovered which was tied around his waist.