RIMPA @ MANU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 483 BNSS, 2023 for the grant of Regular Bail to the petitioner in Case FIR No. 166, dtd. 29/11/2021, Under Ss. 22(c) and 29 of N.D.P.S. Act 1985 registered at Police Station Khuian Sarwar District Fazilka Punjab.

(2.) Prosecution story setup in the present case as per the version in the FIR as under:-

(3.) Learned State counsel has failed to comply with the order dtd. 13/1/2025 whereby he was directed to place on record the zimni orders to demonstrate as to why the trial is delayed since the date of framing of charges way back on 1/6/2022 inasmuch as out of total 11 prosecution witnesses only 01 witness has been examined since then.