BAGGA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) According to the prosecution, 20 Kgs. of Poppy Husk was recovered from the possession of the accused. Learned counsel for the petitioner submits that the accused was about 16 years old at the time of alleged recovery, He further submits altohough the accused has been in jail since 16th September, 1997, trial has not made any headway. He further submits that not even a single witness has been examined in Court. This submission is not being contested by the learned AAG Punjab, assisted by H.C. Baljinder Singh, P.S. Dharamkot. As per observation of Hon'ble Supreme Court in case of Pehalwan v. State of Punjab Cr. Appeal No. 789/1998. I deem it appropriate to allow bail to the petitioner. So, bail is allowed to the petitioner to the satisfaction of learned trial Court, Ferozepur.