MANINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of aforementioned FIR.

(2.) As per the case of prosecution, on 10/6/2020 at about 1.00 PM, the petitioner alongwith co-accused Gurpreet Singh was apprehended while in possession of 4500 tablets of Clovidol 100 SR 'Tramadol Hydorchloride'.

(3.) Learned counsel for the petitioner has submitted that he has falsely been 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 10 months and that since the trial is proceeding at snail's pace, the petitioner deserves the concession of regular bail.