AJITPAL SINGH @ JEETA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER prays for grant of regular bail in terms of Section 167 (2) Cr.P.C. in FIR No. 347 dated 14.9.2014 under Sections 21/29/61/85 of the N.D.P.S.Act, Police Station City Tarn Taran District Tarn Tarn.

(2.) FIR was registered on the basis of secret information that the petitioner along with Ranjit Singh and Satwinder Singh @ Hero are indulged in the business of selling intoxicant/ narcotic products in connivance with each other. They used to supply heroin after smuggling from Pakistan by using Pakistani sim. It was informed that all the three were coming from Jhabhal side to Tarn Tarn in a car and are going to Rajasthan and Delhi for supplying the heroin. In case they are caught then the contraband and Pakistani sim card can be recovered. The information was treated to be trustworthy and FIR was registered and necessary proceedings, thereafter, followed. Recovery of 300 grams heroin is alleged against the petitioner. Petitioner was arrested on 14.9.2014. Period of 180 days stipulated for filing challan expired on 13.3.2015. An application for extension of time was moved on 9.3.2015 by Additional Public Prosecutor, Tarn Taran on the ground that the investigating agency had tried their level best to get the report from Chemical Examiner but could not succeed despite number of letters issued by the police authority to Chemical Examiner, Punjab.

(3.) VIDE order dated 11.3.2015, time was extended upto three months from the date of filing application by Special Court, Tarn Taran. Notice issued for the service of the petitioner was shown as received back with the report of refusal. Compelling reasons were alleged for seeking extension in time for filing challan beyond 180 days.