Punjab-Haryana High Court
Bhinder Kaur vs State Of Punjab on 21 August, 2015
Author: T.P.S. Mann
Bench: T.P.S. Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-21411 of 2015
Date of Decision : August 21, 2015
Bhinder Kaur
.....Petitioner
VERSUS
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S. MANN
Present : Mr. F.S.Virk, Advocate
Mr. Vikram Bishnoi, Asstt. A.G., Punjab
T.P.S. MANN, J. (Oral)
This is the second petition filed by Bhinder Kaur- petitioner for the grant of regular bail, the first one having been dismissed as withdrawn on 13.2.2014.
As per the prosecution, the petitioner was found in possession of 350 grams of intoxicating powder which on analysis was found to contain diphenoxylate as its active ingredient.
On the last date of hearing, the State counsel had informed the Court that the petitioner was involved in four more criminal cases, one under the NDPS Act while the other three under various provisions of the IPC.
Learned counsel for the petitioner states that he is not in a position to controvert the stand taken by the State counsel on the last date of hearing. However, according to him, the petitioner was convicted in one of the earlier cases under Section 15 of the AJAY KUMAR 2015.08.21 16:41 I attest to the accuracy and authenticity of this document Chandigarh CRM M-21411 of 2015 -2- Narcotic Drugs and Psychotropic Substances Act and she has already served the sentence imposed in the said case.
After obtaining instructions from ASI Krishan Lal, learned State counsel has informed the Court that out of the ten witnesses cited by prosecution four have already been examined and now the trial is fixed for today itself for remaining evidence.
In view of the above, the petition is disposed of with a direction to the trial Court to expedite the trial and conclude the same, preferably within a period of four months from the date of receipt of a certified copy of the order.
( T.P.S. MANN ) JUDGE August 21, 2015 ajay-1 AJAY KUMAR 2015.08.21 16:41 I attest to the accuracy and authenticity of this document Chandigarh