GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner -Gurcharan Singh, who is under detention on the allegations of being in conscious possession along with his co -accused having been apprehended on 30.7.2014 while transporting in a truck 30 bags each weighing 40 kgs in all totalling to 1200 kgs of poppy husk.

(2.) THE accused, present petitioner has now come up under Section 167(2) Cr.P.C. read with Section 36A(4) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the Act') for grant of bail in this case got registered by way of FIR No.96 dated 30.7.2014 at Police Station Moga Sadar, District Moga.

(3.) IT was during the course of events an application dated 29.1.2015 was moved by the present petitioner for bail under Section 167(2) Cr.P.C, and vide orders dated 29.1.2015, the learned Judge, Special Court, Moga on this application of the accused issued notice to the State and called for report of Ahlmad and the latter by his report of even date reported that 184 days have elapsed and challan has not been presented. It is subsequent thereto as has been conceded by the State counsel and is also reflected from the records of the lower Court that through the orders in question impugned before this Court dated 31.1.2015 the learned trial Court dismissed the application.