AMRIK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439 Cr.P.C for grant of regular bail pending trial in case FIR No.90 dtd. 28/6/2020 under Ss. 22 and 25 Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Tappa Mandi, District Barnala. Petitioner is in custody since his arrest on 28/6/2020.

(2.) The contents of the FIR as noticed by the learned Judge, Special Court, Barnala in his order dtd. 31/7/2020 are as under:-

(3.) Learned counsel for the petitioner has submitted that after framing of charges on 22/11/2020, only one prosecution witnesses has been examined so far out of total 17 witnesses and the trial will take considerable time to conclude. He further submits that petitioner was travelling with co-accused-Jagdeep Singh, who escaped from the spot and petitioner is neither owner nor driver of the car. According to him, petitioner is not involved in any other case and he prays for bail.