LAKHVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered against him vide FIR No.77 dtd. 19/4/2020 at Police Station Amargarh, District Sangrur, under Ss. 15, 25 and 29 of the NDPS Act, wherein the allegations against the petitioner are that he was found in possession of 90 Kgs. of poppy-husk.

(2.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in the present case. It has further been submitted that the petitioner has been behind bars for a substantial period of more than 2 years and 10 months and that since the trial is proceeding at snail's pace, the petitioner deserves the concession of regular bail.

(3.) On the other hand, learned State counsel has submitted that since the petitioner was caught red handed at the spot and huge quantity of contraband was recovered from the tractor trolley being driven by him, he does not deserve the concession of bail. Learned State counsel has, however, informed that the petitioner has been behind bars since the last about 2 years, 10 months and 20 days and that he is not involved in any other case. Learned State counsel has also informed that as on date only 7 PWs out of cited 21 PWs have been examined.