AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 193 wordsAvneesh Jhingan, J
This petition under Section 439 Cr.P.C. is filed seeking regular bail in case of FIR No. 247, dated 11.9.2019, under Section 20 of NDPS Act, 1985, registered at Police Station I.M.T. Rohtak.
Brief facts are that on 11.9.2019, police acting upon a secret information apprehended petitioner-Sombir. There was recovery of 1Kg of Charas from the petitioner.
Learned counsel for the petitioner argues that the petitioner is in custody since 11.9.2019. Recovery is of 1kg which include the weight of polythene. Trial is not progressing, not even a single witness has been examined.
Learned State counsel opposes the grant of bail and submits that the recovery is of commercial quantity. There are total ten prosecution witnesses. Challan was presented on 29.11.2019.
Recovery from the petitioner is 1kg of Charas, as per contention raised it include weight of polythene. Petitioner is in custody since September, 2019. Inspite of presentation of challan, there is no head way in the trial.
Conclusion of trial is likely to take time. Bail is granted to the petitioner on furnishing surety bonds to the satisfaction of the Chief Judicial Magistrate/ Duty Magistrate concerned.
The petition is allowed.