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Judgment
18 paragraphs · 297 wordsArvind Singh Sangwan, J
CRM-25265-2020
Heard.
Allowed as prayed for.
CRM-M-32094-2020
Prayer in this petition is for grant of regular bail to the petitioner under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR
No.34 dated 07.04.2019, for offence punishable under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short ‘the
NDPS Act’) registered at Police Station Khanauri, District Sangrur.
Counsel for the petitioner has submitted that the petitioner is not involved in any other case and he is in custody for the last 01 year and 09 months and
18 days. It is thus, submitted that due to COVID-19 situation and considering the long custody of the petitioner, he may be released on interim bail.
Counsel for the State has filed the Custody Certificate today in the Court and as per the Custody Certificate, the petitioner is in custody for the last 01
year and 09 months and 18 days.
After hearing the counsel for the parties, without commenting anything on merits of the case and considering the fact that the petitioner is in custody
for the last 01 year and 06 months; he is not involved in any other case under the NDPS Act; the custodial interrogation of the petitioner is not
required and the conclusion of the trial will take some time due to COVID-19 situation, this petition is partly allowed and the petitioner is directed to be
released on interim bail till 31.05.2021 subject to his furnishing bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate.
However, the trial Court, after assessing the situation, if the trial has not started in ordinary course and the evidence is recorded, may cancel or may
continue the interim bail granted to the petitioner till further orders.