ASHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition preferred under Sec. 439 Cr.P.C. is for the grant of regular bail to the petitioner in FIR No. 70 dtd. 7/3/2023 registered under Ss. 22 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Dera Bassi, District SAS Nagar (Mohali).

(2.) On 7/3/2023, one Gurjit Singh alias Lala was apprehended and 13500 intoxicant tablets containing tramadol were recovered from him. On interrogation, he suffered a disclosure statement stating that he had purchased the said contraband from the present petitioner. The present petitioner was also arrested on 10/3/2023.

(3.) Learned counsel for the petitioner contends that the petitioner has been falsely implicated. He submits that no recovery has been made from him and he has only been arrested on the basis of disclosure statement of Gurjit Singh alias Lala. He further submits that the petitioner is in custody since 10/3/2023; the trial will take a sufficiently long time and therefore, no useful purpose would be served by keeping the petitioner in custody any longer.