SURENDER SINGH Vs. STATE OF H. P.

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 73 of 2020, dtd. 13/7/2020, registered under Ss. 20 and 29 of Narcotic Drugs and Psychotropic Substances, Act (for short 'ND&PS' Act) and 201 of the IPC, at Police Station Banjar, District Kullu, H.P. Petitioner is in custody since 13/7/2020.

(2.) The allegations against the petitioner are that on 13/7/2020 at about 2.P.M p.m., police officials nabbed the petitioner and recovered 4 kg. 766 grams of charas from the bag carried by him. Case was registered and the petitioner was arrested on 13/7/2020 and since then he is in custody.

(3.) Petitioner has approached this Court for grant of bail on the ground that his right of speedy trial has been violated.