MANI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered vide FIR No. 117, dtd. 12/8/2020 at Police Station Jakhal, District Fatehabad, under Ss. 22(c) and 27-A of Narcotic Drugs and Psychotropic Substances Act.

(2.) As per the case of prosecution, the petitioner was apprehended by the police on 12/8/2020 while in possession of 400 strips (4000 tablets) of 'Tramadol Hydrochloride'.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case. It has further been submitted that the petitioner has been behind bars for a substantial period of more than 2 years and 6 months and since the trial is proceeding at snail's pace as only 1 PW i.e. ASI Dharampal out of the cited 16 PWs has been examined till date, the petitioner cannot be kept behind bars for an indefinite period. Learned counsel for the petitioner has submitted that the petitioner is not involved in any other case.