KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner seeking regular bail pending trial in case FIR No.124 dtd. 4/9/2021 registered for the offences punishable under Sec. 21 of the NDPS Act, 1985 and Sec. 25 of Arms Act, 1959 at Police Station Sadar Patti, District Tarn Taran.

(2.) The petitioner was found to be in conscious possession of 260 grams of heroin and is in custody since 4th of September, 2021. Police report was filed before Special Judge on 21st of September, 2021. Charges were framed on 4th of May, 2023. Only 2 out of 16 cited prosecution witnesses have been examined till date. Petitioner is facing 4 more cases under NDPS Act.

(3.) Status report by way of affidavit of Jaspal Singh, PPS, Deputy Superintendent of Police, Sub Division Patti, District Tarn Taran was filed on behalf of State. On 22nd of November, 2023 following order was passed: