PARHLAD SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner, Parhlad Singh, son of Shiv Singh, resident of Village Amla Nankar, Police Station, Sensesar, District Chhajpur (Madhya Pradesh), who has been booked for having committed the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity, 'the NDPS Act'), in a case arising out of FIR No. 112, dated 30.7.2012, registered at Police Station, Urban Estate, Patiala.

(2.) As per the prosecution case, the petitioner was found to be in possession of three quintals (300 kilograms) of poppy husk. The petitioner had approached this Court vide CRM-M-40064 of 2013 for grant of bail and the same was dismissed on 5.12.2013 with the following directions:-

(3.) Learned counsel contends that after passing of the said order, the learned Trial Court had adjourned the case for nine times and since then only examination-in-chief of PW4 was recorded.