SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners namely Satnam Singh and Darshan Kumar pray for grant of regular bail under section 439 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') in FIR No. 57 dated 13.05.2017, for offence punishable under Section 22/61/85 of the Narcotic Drugs and Psychotropic Substances Act (in short 'NDPS Act') registered at Police Station GRP Bathinda, District Bathinda.

(2.) Counsel for the petitioners have submitted that the petitioners were arrested on 13.05.2017 and as per the FIR, recovery of 18 bottles of intoxicating syrup of Wings Company, 06 bottles of Rexcof of PURECA Company and 500 tablets of Carisoma was effected from the petitioner-Satnam Singh whereas 25 bottles of ONREX of Wings Company and 250 tablets of Carisoma were recovered from the petitioner-Darshan Kumar. It is further submitted that investigation has been completed, challan has also been presented in the trial Court, however, no prosecution witness has yet been examined and conclusion of the trial will take long time.

(3.) Counsel for the petitioners have further argued that both the petitioners are not involved in any other case. Counsel for the petitioners have relied upon the order dated 10.12.2015 passed by the Co-ordinate Bench of this Court in CRM-M No. 38662 of 2015, "Vishal Kumar @ Vishu v. State of Punjab ", wherein while relying upon another order dated 26.05.2014 passed in CRM-M No. 42099 of 2013, the petitioners were granted bail, where recovery of 60 vials of Rexc of, 200 tablets of Carisol and 450 tablets of Carisoma was effected, after considering their custody.