Punjab-Haryana High Court
Mohan Lal vs State Of Punjab on 19 August, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No.M-10872 of 2014
Date of decision: August 19, 2014
Mohan Lal
.....Petitioner
VERSUS
State of Punjab
.....Respondent
CORAM: HON'BLE MR JUSTICE T.P.S.MANN
PRESENT: Mr Manu Loona, Advocate
Mr. Gurinderjit Singh, Deputy A.G., Punjab
T.P.S .MANN, J. (Oral):
According to the prosecution, the petitioner was found in possession of 600 capsules of Parvon Spas and 2400 tablets of Momolit.
After obtaining instructions from ASI Rajinder Singh, learned State counsel has informed the Court that out of ten witnesses cited by the prosecution, five have already been examined and the next date fixed before the trial Court is 20.8.2014.
After hearing learned counsel for the parties, this Court is of considered view that no case is made out for grant of bail to the petitioner.
The petition is, therefore, dismissed.
However, keeping in view the fact that the petitioner is in custody since 24.5.2013, the trial Court is directed to expedite the trial and conclude the same preferably within a period of four months from the date of receipt of certified copy of the order.
(T.P.S.MANN)
August 19, 2014 JUDGE
Pds.
Sharma Parmeshwar Dutt
2014.08.20 10:47
I attest to the accuracy and
integrity of this document
Chandigarh