VEER NATH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is facing trial for offence under Ss. 20, 25 and 29 of Narcotic Drugs and Psychotropic Substances, Act (for short 'ND&PS' Act), before learned Special Judge, Bilaspur, H.P. He has been charged for being in possession of commercial quantity of Charas (1 Kg 54 Grams).

(2.) Petitioner was booked for above offence, vide FIR No. 118 of 2022, dtd. 25/5/2022, registered at Police Station Sadar, District Bilaspur, H.P. The allegation against petitioner is that he alongwith two others, namely, Narender and Jubbu Raj, were apprehended in vehicle No. HP-34E-0370, near Veterinary Chowk, Bilaspur, H.P., by police party, at about 7:40 PM, on 25/5/2022. On checking of the vehicle 1Kg 54 Grams 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 and eleven months and the trial has not concluded, rather, it is progressing at snail's pace.