AJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By filing the present petition, under section 439 of the Code of Criminal Procedure, 1973 the petitioner has sought regular bail in FIR No. 105 dated 02.05.2015, registered under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), at Police Station Shimla Puri, District Ludhiana.

(2.) It is contended that the petitioner is a young man of 28 years of age and he is not involved in any other FIR. The petitioner was earlier admitted to interim bail till the receipt of FSL report, vide order dated 18.06.2015 and after the receipt of FSL report, the petitioner surrendered before the competent Court on 09.07.2016, whereas, in the custody certificate, it is reflected as 03.10.2016. He further states that the petitioner has not misused the concession of interim bail. The challan was presented on 05.08.2017. As many as 14 prosecution witnesses have been cited in the final police report, however, none of the PW has been examined so far.

(3.) On the other hand, the learned State counsel opposes the bail application.