GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody Certificate dated 15.03.2017 issued by Deputy Superintendent, Central Jail, Patiala has been filed in the Court. The same is taken on record.

(2.) Learned counsel for the applicant-appellant contends that the recovery, in fact, is non-commercial. The weight of two gunny bags has been included towards the weight of the contraband.

(3.) As per the custody certificate, the applicant has already undergone 01 year and 09 days out of the total substantive sentence of 10 years, awarded in FIR No. 138 dated 01.08.2013 registered under Section 15 of NDPS Act at Police Station Sadar, Patiala. The present appeal was admitted on 16.08.2016 and is not likely to be decided in the near future.