PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed on behalf of the petitioner seeking grant of regular bail in respect of aforementioned FIR.

(2.) It is the case of prosecution that a secret information was received by the police to the effect that Prince Pruthi and his brother Gaurav Pruthi were running a medical store and that they, in connivance with Paramjit Singh indulged in sale of intoxicant tablets in an illegal manner. The information was further to the effect that Paramjit Singh, after purchasing the said intoxicant tablets was present at Village Jaba in order to further sell the intoxicant tablets illegally. Pursuant to receipt of aforesaid information the police raised barricades and apprehended 2 persons namely Gaurav Pruthi and Paramjit Singh from whose search 40000 tablets of 'Tramadol' were recovered. It is further the case of prosecution that during interrogation Gaurav Pruthi disclosed that more intoxicant tablets have been kept in Verna car bearing registration No.PB-61-C-8476 which was lying parked at their garage on Muktsar road, Jalalabad. The police, thereafter went to the said premises disclosed by Gaurav Pruthi where the aforesaid car was found parked and from which another 40000 tablets of 'CLOVIDOL (Tramadol) were recovered.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case. It has further been submitted that the petitioner has been behind bars for a substantial period of more than 3 years and since the trial is proceeding at snail's pace, the petitioner cannot be kept behind bars for an indefinite period.