SUNIL DUTT Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has prayed for grant of bail in case FIR No. 91 of 2022 dtd. 1/6/2022, registered at Police Station, Jogindernagar, District Mandi, H.P. under Ss. 20 and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (for short, 'the Act').

(2.) The petitioner is facing trial for charge under Ss. 20 and 29 of the Act alongwith his co-accused Anand Kumar. The charge against the petitioner and his co-accused is that they were found in conscious and exclusive possession of 2.021 kg of charas on 1/6/2022 while travelling in vehicle No. HP62-2022 on Ghatasni-Barot road.

(3.) Learned counsel for the petitioner has submitted that the petitioner is in custody since 1/6/2022. More than twenty one months have elapsed but the trial has not concluded and as such, the constitutional right of petitioner of speedy trial has been violated. It has also been submitted that the case against the petitioner is false. All material witnesses have already been examined and there is no likelihood of petitioner absconding from the course of justice.