ABHISHEK JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered against him vide FIR No.122 dtd. 19/11/2019 at Police Station Divison No.4, Ludhiana, under Sec. 21, 61, 85 of the NDPS Act.

(2.) The allegations, in nutshell, are to the effect that pursuant to receipt of a secret information, the petitioner alongwith one Shubham Kumar @ Bump was found in possession of 400 grams of 'Heroin' while travelling in a Swift car bearing registration No.PB-10-BV-5773.

(3.) Learned counsel for the petitioner has submitted that the petitioner came to be involved falsely in the present case. It has further been submitted that the petitioner has been behind bars for a substantial period of more than 3 years and 2 months and that since the trial is proceeding at snail's pace, the petitioner deserves the concession of regular bail.