BANSA ALIAS MANSA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Bansa alias Mansa has filed this petition under Section 439 of the Code of Criminal Procedure for the grant of regular bail in case FIR No. 55 dated 23.5.2005 under Section 15/61/85 of the NDPS Act, registered at Police Station Ghagga, District Patiala. I have heard counsel for the petitioner and gone through the contents of the FIR as well as the order dated 6.11.2006, passed by Additional Sessions Judge, Patiala, whereby bail application of the petitioner has been dismissed.

(2.) IN this case, six bags of poppy husk were recovered and the petitioner along with other accused has been named in the FIR, though it has been stated that he ran away from the spot. Keeping in view the nature of allegations and the recovery effected, I am not inclined to grant the concession of regular bail to the petitioner at this stage. Dismissed at this stage. However, the trial court is directed to expedite the trial.