REENA 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.) As per the case of prosecution, the petitioner was apprehended by the police while in possession of 1,24,000 intoxicant tablets of 'tramadol hydrochloride'.

(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 2 years and 8 months and since the trial is proceeding at snail's pace, the petitioner cannot be kept behind bars for an indefinite period.