JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ALLEGED recovery is of commercial quantity of contraband from the petitioner. Without expressing any opinion on merits, no case is made out for grant of bail at this stage. The petition is dismissed. Counsel for the petitioner says that there is no progress in the trial. Notice of motion to Advocate General, Haryana, for 20.3.2006 to find out the reasons for delay. February 21, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE