DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-1849-2022 Present application has been filed for placing on record additional documents as Annexures P-11 to P-15.

(2.) Application is allowed, as prayed for. Additional documents (Annexures P-11 to P-15) are taken on record, subject to all just exceptions.

(3.) Learned counsel for the petitioner has submitted that the petitioner was not named in the FIR and no recovery has been effected from him and the recovery of 350 grams and 150 grams of Heroin was effected from co-accused Gurmeet Singh and Baljinder Singh, respectively. It is only on the basis of the disclosure statement of the said co-accused, that the present petitioner has been implicated in the present case. It is further submitted that there is nothing in the challan to connect the present petitioner with the alleged recovery. It is also submitted that as per the challan, there are no call details linking the petitioner and co-accused from whom the recovery has been made. It is stated that the petitioner has been in custody since 14/10/2021 and the challan has already been filed and there are 13 prosecution witnesses, none of whom have been examined and the trial is likely to take time to conclude, moreso, in view of the present pandemic and thus, the petitioner deserves the concession of regular bail. It is further submitted that all the witnesses are police officials and thus, the question of influencing them does not arise.