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Judgment
11 paragraphs · 201 wordsPrayer in this petition is for grant of regular bail in FIR No.604 dated 15.10.2017 under Section 21 of NDPS Act and Section 18(c) of Drugs and
Cosmetics Act, 1940, registered at Police Station City Yamuna Nagar, District Yamuna Nagar.
Learned counsel for the petitioner submits that the petitioner is not involved in any other case; he is first offender and is in judicial custody since
14.10.2017. It is further submitted that out of total 16 prosecution witnesses, 07 PWs have been examined so far. Counsel for the petitioner further
submits that it will be a debatable issue to be decided during the course of trial whether the petitioner is a chemist and had authority to hold contraband
in a legal manner.
Learned State counsel, on instructions from SI Gurbaksh Singh, has not disputed the factual position.
Without commenting anything further on merits of the case, considering the fact that the petitioner is in judicial custody since 14.10.2017 and
conclusion of the trial will take some time, this petition is allowed and the petitioner is directed to be released on regular bail subject to furnishing his
bail/surety bond to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate.
Petition is disposed of.