JASWINDER SINGH @ INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition is the 4th petition, which has been filed under Sec. 483 of BNSS 2023 for grant of regular bail to the petitioner in case bearing FIR No.76 dtd. 15/4/2022 registered for the offences punishable under Ss. 21, 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), at Police Station Dharamkot, District Moga.

(2.) The gravamen of the FIR in question is that the petitioner is an accused of being involved in FIR pertaining to NDPS Act involving 1150 Etizolam tablets with average weight of 137 mg per tablet and total weight comes to 157.55 grams, allegedly recovered from the petitioner and his co-accused.

(3.) Learned counsel for the petitioner has iterated that the petitioner was initially arrested on 15/4/2022 wherein concession of interim regular bail was extended to the him vide order dtd. 10/1/2025. Learned counsel for the petitioner has further submitted that the mandatory provisions of the NDPS Act have not been complied with, and thus, the prosecution case suffers from inherent defects. Learned counsel for the petitioner has iterated that out of total 14 prosecution witnesses 13 have been examined till date. Learned counsel has further iterated that the petitioner has suffered incarceration for more than 02 years, 8 months and 27 days. Thus, regular bail is prayed for.