JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions filed on behalf of petitioners Jaswant Singh and Bhupinder Singh seeking grant of regular bail in respect of abovementioned FIR.

(2.) The allegations, in nutshell, are that on 7/10/2020 both the petitioners were seen standing near a motorcycle bearing registration No.HR-60-G-7564 and a bag was lying on the motorcycle. When the police party approached them and searched the bag in question 3100 tablets of 'tramadol hydrochloride' were recovered.

(3.) Learned counsel for the petitioner(s) submits that it is a case where conscious possession of the contraband cannot be attributed to the petitioners. It has further been submitted that since the petitioners have been behind for a substantial period of 2 years and 7 months and trial is proceeding at snail's pace inasmuch only 1 out of cited 13 PWs has been examined till date, the petitioners deserve to be released on bail.