VIKRAMJEET SINGHVICKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Sec. 439 CrPC, prayer has been made for grant of bail pending trial in case FIR No.102 dtd. 13/11/2021 registered under Ss. 22(c) and 61 of NDPS Act, 1985, P.S. Sadar Abohar, District Fazilka.

(2.) As per allegations levelled in FIR, the petitioner was implicated against the alleged recovery of 19500 Tramadol Hydrochloride Tablets.

(3.) Learned counsel for petitioner submits that in the present case, investigation already stands concluded with the filing of challan followed by framing of charges and only 2 witnesses have been examined out of total 11 witnesses as cited by the prosecution. He further submits that the petitioner has already suffered incarceration for a period of more than 1 year and 6 months. Learned counsel also submits that there is no other case pending against petitioner and he is not a habitual offender.