KRISHAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 267/2019, dtd. 20/11/2019, registered under Sec. 20 of Narcotic Drugs and Psychotropic Substances, Act (for short 'ND&PS' Act), at Police Station Bhuntar, District Kullu, H.P. Petitioner is in custody since 20/11/2019.

(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 20/11/2019, at about 8:15 am on way leading to Village Bagi Shahri, he was found alongwith his co-accused Chet Ram and Kaul Ram with a bag in the right hand of accused Chet Ram from which 5.679 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 more than three years now and the trial has not concluded, rather, it is progressing at snails pace.