IQBAL SINGHBALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Sec. 439 Cr.P.C, prayer has been made for grant of regular bail pending trial in case FIR No.50 dtd. 15/5/2022 under Ss. 15, 18, 25, 29 of NDPS Act, 1985, registered at Police Station Rangar Nangal, Police District Batala, District Gurdaspur.

(2.) The allegation against the petitioner is that he was working as cleaner on the truck from which recovery of 2 kg and 600 grams of opium along with 1 kg poppy husk was made.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody for the last almost one year now and the investigation in the present case already stands concluded with the filing of challan on 7/11/2022, however, charges are yet to be framed, thus, the trial is likely to take some time. He further submits that there is no other case pending against the petitioner.