OM PARKASH Vs. STATE

JUDGEMENT

(1.) The prayer in this petition is to release the petitioner on regular bail in FIR No.75, dated 21.2.2004, under section 15/61/85 of the NDPS Act, registered at Police Station Sadar Zalalabad, District Ferozepur.

(2.) At the outset, Learned State Counsel informs that the case is now fixed for further prosecution evidence somewhere in this very month, but after 19th February. Learned State Counsel further undertakes that the remaining witnesses shall be produced before the trial court on the next date fixed before the trial court.

(3.) In view of the aforementioned stand taken by the Learned State Counsel and without going into the merits of the case, the same is disposed of with a direction to the prosecution to produce the left-out prosecution witnesses on the next date before the trial court. The learned Special Judge shall make an endeavour to examine the remaining witnesses and thereafter conclude the trial on or before 31st March, 2006. Disposed of.