RAJ SINGH @ BABBU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Raj Singh alias Babbu son of Ajmer Singh resident of Ward No. 5 backside Truck Union Maur Mandi, has applied for grant of regular bail in FIR No. 10 dated 15.01.2012 under Sections 22 of Narcotic Drugs and Psychotropic Substances Act, 1985, (in short "the Act"), registered at Police Station Talwandi Sabo, by invoking the provisions of Section 167(2) Cr.P.C. The quantity recovered is commercial in nature and as such, the said fact need not to be narrated. However, since the petitioner is seeking bail by invoking the provisions of Section 167(2) Cr.P.C., only that aspect has been dealt with in the present petition.

(2.) The admitted facts of the case are that petitioner was arrested on 15.01.2012 with the drugs. The petitioner moved an application for grant of bail under Section 167(2) Cr.P.C. on 14.07.2012. However, the investigating agency moved an application for extension of time for concluding the investigation on 17.07.2012. The application dated 17.07.2012 of the prosecution, as well as, the application moved for grant of bail dated 14.07.2012 by the petitioner, were decided vide impugned order dated 17.10.2012. The application of bail moved by the petitioner/accused was declined.

(3.) It is not disputed during the course of arguments that challan was presented much after 180 days. The accused/petitioner moved an application for grant of bail on 14.07.2012.