PARMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 483 BNSS is for grant of regular bail to the petitioner in case FIR No.70 dtd. 16/4/2025, registered under Ss. 21(c), 61, 85 of NDPS Act and Sec. 25, 54, 59 of Arms Act (Sec. 29 of NDPS Act added later on) at Police Station Sadar Ludhiana, District Ludhiana.

(2.) Learned counsel contends that the petitioner has been in custody for 10 months and 15 days. His name surfaced based on the disclosure statement of the co-accused Gagandeep, from whom alleged recovery of 2 kgs of heroin has been effected. He alleges false implication in the case. No recovery has been effected from the petitioner. Charges have been framed on 22/12/2025 and out of total 15 prosecution witnesses, none has been examined. He is involved in 03 more cases wherein also no recovery was effected and he was implicated on the basis of disclosure statement, wherein he is on bail. Reliance is placed on the judgment passed by Hon'ble The Supreme Court titled as Maulana Mohd. Amir Rashadi vs. State of U.P. and others, 2012(2) SCC 382.

(3.) The custody certificate dtd. 9/3/2026, filed by the learned State counsel is taken on record. As per the same, the petitioner is behind bars for 10 months and 15 days.