NARABAHADUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 265/2020, dtd. 14/9/2020, registered under Ss. 20 of Narcotic Drugs and Psychotropic Substances, Act (for short "ND&PS' Act), at Police Station Kullu, District Kullu, H.P. Petitioner is in custody since 14/9/2020.

(2.) Petitioner is facing trial for offences under Sec. 20 of ND&PS Act in pursuance to challan filed by respondent. The allegation against petitioner is that on 14/9/2020, at about 2:45 pm near Sangnapul, he was found carrying a bag in his left hand, from which 1.50 Kgs of " Charas' was recovered.

(3.) Petitioner has now prayed for grant of bail on the ground that his constitutional right of expeditious disposal of trial has been infringed. As per petitioner, he is in custody for more than one year three months and the trial has not concluded, rather, it is progressing at snail's pace.