Mandeep Singh @ Meepa vs State of Punjab

In this petition, the petitioner seeks his release on regular bail

in F.I.R. No.129, dated 01.07.2016, under Sections 399, 402 and 120-B of

the Indian Penal Code and Sections 25-54 -59 of the Arms Act and Sections

22, 61 and 85 of the Narcotic Drugs and Psychotropic Substances Act,

1985, registered at Police Station Kotwali, District Kapurthala.

Seen Custody Certificate of the petitioner.

The petitioner was earlier granted interim bail, which was

subsequently cancelled after receipt of the Chemical Analysis Report on

18.01.2017. He had duly appeared in the Court on the relevant date and has

been in custody continuously thereafter.

The trial has been unable to commence because some of the

co-accused persons are stated to be at large as yet.

Considering the fact that in the other two cases for which the

petitioner is shown to be implicated, he was never apprehended directly, but

was taken into custody on the strength of production warrants alone.

This Court is not inclined to detain the petitioner for an

indefinite period at this stage, since he has already undergone detention in

the present case in excess of one year, without even the charges being

framed.

In view of above, the present petition is allowed and the

petitioner, namely Mandeep Singh @ Meepa son of Kashmiri Lal, is

directed to be released on regular bail subject to heavy and sufficient

sureties with appropriate terms and conditions to be determined by the Ld.

Trial Court.