MOHSIN ANSARI 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.) The allegations, in nutshell are that the petitioner was found in possession of 1 kg of 'Heroin' and .315 bore country made pistol.

(3.) Learned counsel for the petitioner submits that he has falsely been implicated in the present case. It has been submitted that the petitioner has been behind bars since the last more than 3 years and till date no substantial progress has been made in the trial.