MOHD. NISAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the first petition under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.104 dtd. 3/8/2021, under Ss. 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station City-1, Malerkotla, District Malerkotla.

(2.) Learned counsel for the petitioner as submitted that the petitioner has been in custody since 3/8/2021 and there are as many as 20 prosecution witnesses and none of them have been examined and even the charges have not been framed and thus, the trial is likely to take time.

(3.) It is also submitted that the petitioner is not involved in any other case.