SHUBHAM BHALLA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.23 dated 6th of May, 2019 registered for the offences punishable under Ss. 8, 22, 29 and 60 of NDPS Act, 1985 at Police Station Narcotics Control Bureau (NCB), Chandigarh.

(2.) Petitioner is in custody since 7th of May, 2019. Meaning thereby that the custody of the petitioner is almost nearing 5 years.

(3.) Counsel for the petitioner is not in position to dispute that this Court has already dealt with the bail pleas of co-accused in CRM-M-42408 of 2022, CRM-M-33540 of 2023, CRM-M-34233 of 2022 all decided vide common order dated 25th of August, 2023 rejecting the bail plea.