NACHHATTAR SINGH Vs. STATE

JUDGEMENT

(1.) Heard. Offence alleged is under section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985. On 19.1.2006, the following order was passed:- "It is stated that the petitioner was neither arrested nor identified on the spot. Notice of motion to AG, Punjab, fro 2.2.2006." Counsel for the State points out that the petitioner was earlier declared Proclaimed Offender and he has been arrested on 23.10.2005.

(2.) Counsel for the petitioner says that at one stage, the petitioner was found to be innocent by the investigating agency; he is not a previous convict; trial will take time; investigation is complete; the petitioner is not likely to abscond or misuse the concession of bail.

(3.) Without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM/ Duty Magistrate, Moga.