KAKU KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks regular bail in case FIR No.112 dtd. 19/6/2018, registered at Police Station Bagha Purana, District Moga, under Sec. 22 of the NDPS Act, 1985.

(2.) Learned counsel for the petitioner submits that the petitioner has been in custody for more than 06 months. The trial is not likely to be concluded at an early date as examination of PWs has not yet started. The petitioner does not have any criminal antecedents, thus, he may be released on regular bail.

(3.) Custody certificate dtd. 26/2/2019, by way of affidavit of Sh. L.K. Kohli, PPS, Deputy Superintendent, Central Prison, Faridkot, has been filed by the learned State counsel in Court and the same is taken on record. According to this certificate, the petitioner has undergone actual custody of 06 months and 13 days and there is no criminal case pending or decided against him.