Jagmeet Singh vs State Of Punjab on 23 January, 2015

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Punjab-Haryana High Court

Jagmeet Singh vs State Of Punjab on 23 January, 2015

Bench: T.P.S. Mann

                                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH


                                                                     CRM M-36680 of 2014
                                                         Date of Decision : January 23, 2015

                      Jagmeet Singh

                                                                                 .....Petitioner
                                                        VERSUS

                      State of Punjab
                                                                              .....Respondent

                      CORAM: HON'BLE MR. JUSTICE T.P.S. MANN

                      Present :      Mr. C.L.Verma, Advocate

                                     Ms. Manjari Nehru Kaul, Addl. A.G., Punjab

                      T.P.S. MANN, J.(Oral)

This is the third petition filed by the petitioner for the grant of regular bail, the first two having been dismissed as withdrawn on 14.1.2014 and 20.5.2014.

The prosecution case against the petitioner is that he was found in possession of 100 grams of intoxicating powder. When the sample drawn from the same was tested in the Laboratory, it was found to contain diphenoxylate as its active ingredient.

Learned State counsel, after obtaining instructions from HC Jagjivan Singh, has informed the Court that out of the nine witnesses cited by the prosecution, two have already been examined. Two official witnesses, who were to be examined by the AJAY KUMAR 2015.01.27 16:35 I attest to the accuracy and authenticity of this document Chandigarh CRM M-36680 of 2014 -2- prosecution, have since been dismissed from service and for that reason the prosecution could not procure their presence before the trial Court. It is also submitted that one Head Constable, who is cited by the prosecution, could not be examined on account of his ill-health. Even the Investigating Officer could not appear before the trial Court on the last date on account of law and order situation prevailing in the area due to release of a movie. It is further submitted that the trial now stands adjourned to 6.2.2015. She further informs the Court that apart from the present case, the petitioner is involved in one more case under the NDPS Act for being found in possession of 5 grams of smack.

Keeping in view the aforementioned facts, this Court is of the considered view that the petitioner does not deserve the concession of bail.

The petition is, accordingly, dismissed.

However, 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 a certified copy of the order.





                                                                      ( T.P.S. MANN )
                      January 23, 2015                                      JUDGE
                      ajay-1




AJAY KUMAR
2015.01.27 16:35
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