RAJA BABU Vs. STATE OF U.T.

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.259 dtd. 17/12/2017, registered under Sec. 22 of the NDPS Act, at Police Station Maloya, Chandigarh.

(2.) The allegations against the petitioner are that 15 injections of Buprenorphine of 2 ML each and 15 injections of Pheniramine Maleate of 10 ML each were recovered from him.

(3.) Custody certificate filed in Court is taken record. As per the custody certificate, the petitioner has undergone more than 1 year and 23 days custody. Further as per the counsel for the petitioner, out of 14 witnesses only 3 witnesses have been examined and the trial is not likely to be concluded in near future. Further no other case is pending against the petitioner. Learned APP has accepted these factual assertions.