HAPPY SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered in a case arising out of above mentioned FIR.

(2.) As per the case of prosecution, on 7/9/2020 the petitioner was apprehended by the police while in possession of 600 tablets of 'Alprazolam Altis' and 570 tablets of 'Etizolam'. The total quantity of the recovered 'Alprazolam' tablets works out to 117 grams. As far as 'Etizolam' is concerned, the same was included in the list of psychotropic substances w.e.f. 23/3/2021 and thus the same cannot be reckoned as a contraband as on the date when the same was recovered from the petitioner.

(3.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in the present case. It has further been submitted that the petitioner is not involved in any other case and has been behind bars for a substantial period of more than 2 years and 7 months and that since the trial is proceeding at snail's pace, the petitioner deserves the concession of regular bail.