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Judgment
14 paragraphs · 249 wordsAnupinder Singh Grewal, J
The petitioner is seeking regular bail in FIR No.31 dated 01.04.2018, under Section 22 of the NDPS Act, 1985, registered at Police Station Chohla
Sahib, district Tarn Taran.
Learned counsel for the petitioner contends that it is alleged that the petitioner was found in possession of intoxicant tablets containing Alprazolum
with a total weight of 170.4 grams. He also contends that the petitioner is in custody for over two years and two months and is not involved in any
other case under the NDPS Act.
Learned State counsel has filed custody certificate in Court through e-mail, which indicates that the petitioner is custody for 02 years, 02 months and
26 days as on 03.01.2021. He, upon instructions from ASI Harjinder Singh, contends that 01 out of 10 prosecution witnesses has been examined.
Heard through video conferencing.
In view of the submissions of the learned counsel for the petitioner, especially when the petitioner is in custody for about 02 years and 03 months, he is
not involved in any other case under the NDPS Act, the COVID-19 pandemic and the conclusion of the trial is likely to take some time, I deem it a fit
case to grant the concession of regular bail to the petitioner.
Therefore, without expressing any opinion on the merits of the case, the instant petition is allowed. The petitioner is ordered to be released on regular
bail on his furnishing requisite bonds to the satisfaction of the trial Court/Duty Magistrate concerned.