SHAM LAL Vs. NARCOTICS CONTROL BUREAU, CHANDIGARH

JUDGEMENT

(1.) Through this petition under Sec. 439 Cr.P.C. prayer has been made for grant of regular bail to the petitioner in a case arising from NCB Crime No. 7/2018 dtd. 20/2/2018 under Ss. 8/20/29 of the Narcotics, Drugs and Psychotropic Substances Act, 1985 (for short the "NDPS Act"), registered at Police Station NCB, Chandigarh.

(2.) According to the prosecution, petitioner was apprehended for keeping in his conscious possession 1.175 Kg. of charas.

(3.) Learned counsel for the petitioner contends that the petitioner is in custody since 20/2/2018. Till date no witness has been examined by the prosecution, despite elapsing of around 11 months. Conclusion of trial may take a sufficient long time. No useful purpose would be served by detaining the petitioner in jail any more.