JASWANT KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition seeking regular bail in case of FIR No.158 dtd. 11/7/2017, under Sec. 22 of NDPS Act, 1985, registered at Police Station Meharban District Ludhiana.

(2.) Learned counsel for the petitioner restricts his prayer and submits that statement of accused under Sec. 313 Cr.P.C. was recorded on 17/2/2020 and thereafter the trial is not progressing as the accused-Gurnam lodged in Bathinda Jail and accused-Jaswant Kumar @ Billa lodged in Ludhiana Jail, are not being produced.

(3.) Learned State counsel appearing on advance notice submits that presence of accused if so required would be ensured before the trial Court and otherwise they would be produced through Video Conferencing.