SURJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.50 dtd. 16/4/2022, registered for the offences punishable under Sec. 15(c) of NDPS Act at Police Station City Rampura, District Bathinda.

(2.) Petitioner was booked after contraband i.e. 102 kg of poppy husk was recovered from boot space of Tata Indica car bearing No.DL-3C-AC-0994 owned by him.

(3.) Counsel for the petitioner contends that dehors the merits of the case, the petitioner is behind bars since 16/4/2022. Challan was presented after investigation was concluded on 11/10/2022. Charges against the petitioner were framed on 17/10/2022, yet only 02 witnesses out of 20 have been examined. The petitioner has no other criminal antecedents.