KARAMJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the present petition filed under Section 439 read with Section 167(2) of the Code of Criminal Procedure seeking regular bail in case FIR No.6 dated 10.01.2015 registered under Sections 15/25/61/85 of the Narcotic Drugs and Psychotropic Substances Act (for short 'the Act') at Police Station Dharamgarh, District Sangrur.

(2.) The petitioner was arrested on 10.01.2015 and as per prosecution version, the alleged recovery is of 150 Kgs. of poppy husk.

(3.) I have heard learned counsel for both the sides. Under Section 167 of the Code of Criminal Procedure and under its various sub-sections, the maximum period beyond which a person cannot be detained while investigation is under way has been provided and the same varies between 60 to 90 days keeping in view the gravity of offence. If the investigation is not completed within such stipulated period, the accused is entitled to bail under Section 167(2) of the Code of Criminal Procedure if he makes an application for such purpose. However, under the Act, the maximum period of 90 days fixed under Section 167(2) of the Code of Criminal Procedure has been increased to 180 days for several categories of offences under the Act.