PUNJAB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ALLEGED recovery from the petitioner is of commercial quantity. He is in custody for eight months. Case is fixed for evidence on 20.3.2006. Without expressing any opinion on merits, no ground is made out for grant of bail at this stage. The petition is dismissed. It is, however, expected that the trial court will record prosecution evidence expeditiously and if there is delay beyond four months from today, the petitioner will be at liberty to apply again.