JAGMEET SINGH @ DOCTOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 483 Bharatiya Nagrik Suraksha Sanhita, 2023 seeking regular bail for the petitioner in case FIR No.92 dtd. 27/5/2025 under Ss. 18(b) and 27/61/85 of the NDPS Act, 1985 registered at Police Station Sadar Sri Muktsar Sahib, District Sri Muktsar Sahib.

(2.) The case of the prosecution is that the petitioner alongwith his co-accused was travelling in a car bearing Registration No.HR-13G-9140 and 2.600 Kgs. opium was recovered from the said vehicle and as such, the petitioner alongwith his co-accused have been booked in the present case.

(3.) Learned counsel for the petitioner contends that the car in question does not belong either to the petitioner or his co-accused and as such, the 'conscious possession' would be a debatable issue in the present case. He further submits that the petitioner has already undergone a period of 07 months and 09 days and the trial of the case might take long time to conclude since out of 28 witnesses, only 09 witnesses have been examined. Hence, the counsel prays for grant of regular bail to the petitioner.