BIKKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BAIL is sought by the petitioner Bikkar Singh during the trial of the case in F.I.R. No. 25 dated 28.3.1996 P.S. City Kotkapura under Section 15/61/85 of the N.D.P.S. Act. For grant of bail various legalities of the case with regard to the recovery of 41 Kgs of poppy husk has been challenged and the petitioner has contended that he is innocent and has not committed any crime.

(2.) IN the present case the petitioner has been arrested as far back as 28.3.1996 and since then he is languishing in the jail. Objections filed by the State have been considered and they have reiterated the merits of the case as is narrated in the F.I.R. No material has been brought in the Court other than what is alleged already in the case. It is submitted by the learned A.A.G. Punjab at the bar that the accused has been charge-sheeted by a competent Court of law and now the case is fixed for recording of prosecution evidence.

(3.) THE petitioner is ordered to be released on bail in the amount of Rs. 30,000/- with one surety and personal recognition bond in the like amount to the satisfaction of the trial Court.