HARJEET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is aggrieved of order dtd. 21/8/2024, passed by learned Principal Sessions Judge, Samba ["the trial court"], vide which, a plea for his emancipation on bail, in Crime No. 69/2021;NCP Jammu, for offences under Ss. 8/20/60 of Narcotic Drugs and Psychotropic Substance Act, 1985 (for short "NDPS Act"), came to be declined.

(2.) The factual matrix of the case, in a narrow compass is that on 16/8/2020, Narcotics Control Bureau (NCB), Jammu, acting on specific information, intercepted a Truck bearing Registration No. PB-08 BV 9981 and recovered 14.660 kgs of Charas from the possession of the petitioner and co-accused, Raj Kumar. On the basis of their statements under Sec. 67 of the NDPS Act, they were arrested and the respondent-Investigating Agency, after legal formalities, presented a complaint in the trial Court for the alleged Sr. No.01 commission of offences punishable under Ss. 8/22/29 NDPS Act. Both the accused came to be charged by the trial court on 25/6/2022, whereby they pleaded innocence and claimed trial, prompting the trial court to ask for the prosecution evidence and the prosecution so far has been able to examine PW-5 and PW-3- Mohd. Nawab in part.

(3.) Petitioner is aggrieved of aforesaid order dtd. 21/8/2024 passed by learned trial Court and seeks bail, predominantly, on the premise of prolonged incarceration and delayed trial.