Punjab-Haryana High Court
Naseeb Chand vs Ncb on 11 June, 2012
Author: L.N. Mittal
Bench: L.N. Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Criminal Misc. No. M-17821 of 2012
Date of decision : June 11, 2012
Naseeb Chand
....Petitioner
versus
NCB, Chandigarh
....Respondent
Coram: Hon'ble Mr. Justice L.N. Mittal
Present : None
L.N. Mittal, J. (Oral)
Application of under trial accused Naseeb Chand received from Jail has been registered as the instant criminal miscellaneous case under section 482 of the Code of Criminal Procedure and listed on judicial side. Prayer in the application is for expeditious disposal of the case pending against him bearing FIR No. 2 dated 14.3.2009, under sections 8,21,29, & 32(b) of NDPS Act, 1985, Police Station NCB, Chandigarh.
It has been alleged in the application that the petitioner is in custody since 28.3.2009 i.e. for more than three years. The petitioner has alleged that he is a poor person and is unable to furnish surety bond for being released on bail whereas his co-accused are already on bail. Criminal Misc. No. M-17821 of 2012 -2- The petitioner has also claimed himself to be senior citizen aged nearly 75 years.
Keeping in view the aforesaid, the instant petition is disposed of by directing the trial court to finally decide the aforesaid case as expeditiously as possible and in any case not later than six months from the date of receipt of certified copy of this order.
( L.N. Mittal )
June 11, 2012 Judge
'dalbir'