KULWINDER SINGH 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. 55 dtd. 1/6/2020, registered under Ss. 22 and 29 (added later on) of the NDPS Act, 1985 at Police Station Sherpur, District Sangrur.

(2.) At the very outset, learned State counsel submits that recovery is of 87500 tablets of Clovidol-100 SR and out of total 24 prosecution witnesses, 16 witnesses including all the material witnesses have already been examined.

(3.) Faced with this, learned counsel for the petitioner submits that considering the long custody of the petitioner, the trial Court may be directed to conclude the trial expeditiously.