SACHIN 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, Kullu, H.P.

(2.) Petitioner was booked for above offence, vide FIR No. 07 of 2023, dtd. 17/1/2023, registered at Police Station Sainj, District Kullu, H.P. It is alleged against petitioner that on 17/1/2023, police intercepted Vehicle No. DL4CAM5932 with two occupants and one of them being the petitioner. On search of vehicle, 1 Kg 518 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 three months and the trial has not concluded, rather, it is progressing at snail's pace.