Punjab-Haryana High Court
Buta Singh vs State Of Punjab on 9 April, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
Criminal Misc. No. M-11631 of 2014 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-11631 of 2014
Date of Decision:-09.04.2014
Buta Singh
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present:- Mr. Ashish Gupta, Advocate
for the petitioner.
Dr. Deipa Singh, Addl. A.G., Punjab.
T.P.S.MANN J.(Oral)
Prayer made in the present petition is for grant of regular bail to the petitioner in case FIR No.136 dated 6.9.2013, registered under Section 22 of the NDPS Act, at Police Station Kotkapura Sadar, District Faridkot.
As per the prosecution, pursuant to secret information received by ASI Baldev Singh of Police Station Kotkapura Sadar, the petitioner was apprehended and 500 tablets of Maidotil and 130 capsules of Parvon Spas were recovered. When read in conjunction with the report of the Forensic Science Laboratory, the total weight of the the Maidotil tablets is 40.50 grams, whereas that of Parvon Spas is 81.64 grams. The total weight of each of the aforementioned contraband items does not fall within the Asija Vijay 2014.04.11 18:55 I attest to the accuracy and integrity of this document High Court,Chandigarh Criminal Misc. No. M-11631 of 2014 -2- definition of "commercial quantity".
The petitioner is in custody since 07.9.2013 and is not shown to be involved in any other case as is clear from the custody certificate produced by the State counsel. The trial of the case is likely to take a long time. No useful purpose will be served by keeping the petitioner behind the bars any further.
Resultantly, the petition is accepted. Bail to the sastisfaction of the Chief Judicial Magistrate, Faridkot.
April 09, 2014 ( T.P.S.MANN )
Vijay Asija JUDGE
Asija Vijay
2014.04.11 18:55
I attest to the accuracy and
integrity of this document
High Court,Chandigarh