BAGGA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking regular bail in FIR No.163 dtd. 12/12/2020 under Ss. 22 and 29 of the NDPS Act registered at Police Station Special Task Force, SAS Nagar, Mohali.

(2.) Learned counsel for the petitioner submits that it is alleged that intoxicant tablets containing Tramadol with a total weight of 595 grams approximately have been recovered from the petitioner. The petitioner is in custody for over two years and the conclusion of the trial is likely to take sometime. He has been convicted in another case under the NDPS Act wherein recovery is of non-commercial quantity and he has undergone the sentence in that case.

(3.) Learned State counsel, upon instructions from ASI Satwinder Singh, submits that 01 out of 18 prosecution witnesses has been examined. He has filed the custody certificate in Court, which indicates that the petitioner is in custody for 02 years, 01 month and 12 days as on 25/1/2023. He further submits that as the petitioner is convicted in another case, he is not entitled to the concession of regular bail.