GAURAV SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is third petition under Section 439 Cr.P.C. filed by petitioner Gaurav Sharma son of Tarsem Lal Sharma, resident of Basant City, Flat A-2, Lee Palm, Pakhowal Road, Ludhiana for grant of regular bail to him in case FIR No.30 dated 13.2.2014 under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act) registered at Police Station Division No.4, District Ludhiana.

(2.) Learned counsel for the petitioner contends that recovery of 350 gms. of heroin has been alleged from the possession of the petitioner.

(3.) Though the case was registered on 13.2.2014 and more than 2 years have been passed, but only one prosecution witness has been examined. No other case under the NDPS Act is pending against the petitioner, who is a young boy of 24 years of age. The other co-accused of the petitioner for having in possession of 100 gms. of heroin, have already been granted bail by the trial Court.