MALKIAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A case under section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 is registered against the petitioner on 23.6.1996 and since then the accused is in custody.

(2.) AS per the FIR he was driving a car. When he was chased by the police, he tried to escape arrest, but anyhow, the police succeeded in stopping his car. On search, it was found that he was carrying 190 kgs and 600 grams of poppy husk in the car.

(3.) THE charge has already been framed against the accused. The case is fixed for prosecution evidence and the next date of hearing is 5.8.1997. Since the petitioner is in custody for the last one year, the learned Additional Sessions Judge, Mansa is hereby directed to conclude the trial within three months from 5.8.1997.