JATINDER KUMAR 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.30 dtd. 6/3/2021, registered for the offence punishable under Sec. 21 of the NDPS Act, 1985 at Police Station Division No.4 (Lahori Gate), District Patiala.

(2.) As per the case of the prosecution, the petitioner was found to be in conscious possession of 10 gms of smack and was thus booked. The petitioner is now behind bars for last more than one year.

(3.) Counsel for the petitioner submits that the challan already stands presented and charges were framed on 12/5/2023. However, after about 06 months, none of the witness has been examined despite the fact that majority of the witnesses are official.