Punjab-Haryana High Court
Malkiat Singh @ Surjit Singh @ Bittu vs State Of Punjab on 29 October, 2013
Author: Ritu Bahri
Bench: Ritu Bahri
Crl. Misc. No. M-31816 of 2013 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No. M-31816 of 2013 (O&M)
Date of decision: 29.10.2013
Malkiat Singh @ Surjit Singh @ Bittu
....Petitioner
Vs.
State of Punjab
....Respondent
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
******
Present:- Mr. P.P.S. Duggall, Advocate,
for the petitioner.
Mr. Amritpal Singh Gill, AAG, Punjab.
RITU BAHRI, J (ORAL)
This petition under Section 439 Cr.P.C is for grant of regular bail to the petitioner in case F.I.R No.133 dated 09.09.2011, under Sections 15/61/85 of Narcotic Drugs & Psychotropic Substances Act, registered at Police Station Phillaur, District Jalandhar.
The petitioner has been in custody since September, 2011 i.e. for almost two years. Recovery in this case is 60 Kgs of poppy husk, which is marginally higher than the 'non commercial' quantity.
Learned State counsel, on instructions from HC Manmohan Singh, has informed the Court that the challan has already been presented in the Court and now the case is fixed for Prasher Ajay 2013.10.29 18:07 I attest to the accuracy and integrity of this document High Court Chandigarh Crl. Misc. No. M-31816 of 2013 (O&M) 2 18.11.2013 for prosecution evidence.
Keeping in view the period of incarceration of the petitioner and the fact that trial may still take some time for its conclusion, this court feels that there is no need to detain the petitioner any longer. Accordingly, the petition is allowed and petitioner is ordered to be enlarged on bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Jalandhar.
(RITU BAHRI) 29.10.2013 JUDGE ajp Prasher Ajay 2013.10.29 18:07 I attest to the accuracy and integrity of this document High Court Chandigarh