MANGA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ALLEGED recovery from the petitioner is of commercial quantity of contraband. Case is fixed for evidence on 11.3.2006. Without expressing any opinion on merits, no case is made out for grant of bail at this stage. The petition is dismissed. However, the trial will be expedited and the prosecution evidence will be concluded as far as possible within three months from the date fixed. Liberty to apply again, if there is delay in trial.