Sukhjit Singh @ Sukhi @ Sukhjeet Singh vs State Of Punjab

Sanjay Vashisth, J

The instant petition has been filed under Section 483 of BNSS, 2023 (earlier Section 439 Cr.P.C.), for grant of regular bail to the petitioner, during the pendency of trial, who has been booked in a criminal case arising out of First Information Report, as detailed here under:-

Name of Petitioner(s)

FIR No.

Date

Section(s)

Police Station

District

Sukhjit Singh @ Sukhi @ Sukhjeet Singh, aged 38 years

0228

20.09.2025

22, 61, 85 of NDPS Act, 1985

Model Town

Model Town

As per case of the prosecution, 220 loose intoxicated tablets were recovered from the possession of the petitioner containing salt of Tramadol Hydrochloride (weighing 81.84 grams), which is much less to the scheduled quantity of 250 grams. The petitioner is inside jail for the last more than a period of 07 months and process of recording of statement of prosecution witnesses is yet to start. As far as involvement of other cases is concerned, petitioner has been acquitted in two of the cases and in other cases there is a recovery of 02 grams, 10 grams and 10 rupees currency notes in case FIR No. 81 dated 09.05.2018 and FIR No. 159 dated 08.12.2024.

Learned State counsel opposes the prayer for bail, submitting that the petitioner is involved in number of cases and if he is released on bail, he may try to influence witnesses or interfere with the trial and prays for dismissal of the present petition.

Heard learned counsel for the parties and perused the material available on record. The petitioner has been in custody for the last more than a period of 07 months and this Court is of the view that petitioner deserves an opportunity to rehabilitate and reintegrate into society.

Consequently, prayer made in the present petition is allowed. Petitioner is ordered to be released on bail, subject to his furnishing bail/surety bonds to the satisfaction of the learned trial Court/ Chief Judicial Magistrate/ Illaqa Magistrate/ Duty Magistrate concerned, if not required in any other case.

Any of the discussion done and recorded here above, shall not be construed as an expression of opinion on the facts of the case. Therefore, trial Court is expected to decide the case by taking an independent view, on the basis of evidence available on record, as expeditiously as possible in accordance with law.

It is further made clear that if in future petitioner is found indulged in similar kind of activities, prosecution would be at liberty to seek cancellation of bail in the present case.

Petition stands disposed of.

Pending application(s), if any, shall stands disposed of accordingly.