IFTIKHAR @ RAJA @ KASAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 439 Cr.P.C seeking the concession of grant of regular bail for the petitioner in FIR No.129 dtd. 10/9/2023 under Ss. 21 and 29 of NDPS Act registered at P.S City 1, Malerkotla, District Malerkotla.

(2.) The Prosecution story set up in the present case as per the version narrated in the instant FIR reads as under :-

(3.) The learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case as the petitioner is not associated with the alleged recovery and his name has been incorporated in the alleged recovery memo. It is submitted that co-accused Mohd Shamshad @ Ghudha and Deepak Kumar @ Beeru have already been granted the concession of anticipatory by this Court vide orders dtd. 23/5/2024 (Annexure P.3) passed in CRM-M-197492024 and 5/8/2024 (Annexure P.4) passed in CRM-M-34449-2024 respectively. the petitioner is behind bars for the last 01 year, 05 months and 18 days and no fruitful purpose would be served by keeping the petitioner behind the bars as conclusion of trial would take long time as charges have yet not been framed.