Malkit Singh @ Ghulla vs State Of Punjab on 28 September, 2020

[Cites 2, Cited by 1]

Punjab-Haryana High Court

Malkit Singh @ Ghulla vs State Of Punjab on 28 September, 2020

Bench: Harinder Singh Sidhu

CRM-M-17235 of 2020                                        #1#

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                              CRM-M-17235 of 2020
                                              Date of Decision: 28.09.2020
Malkit Singh @ Ghulla
                                                                  ......Petitioner
                                   Versus
State of Punjab

                                                                 .....Respondent

CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU Present: Mr. Amit Arora, Advocate for the petitioner.

Mr. SPS Tinna, Addl.AG, Punjab.

HARINDER SINGH SIDHU, J Prayer is for grant of regular bail in case FIR No.55 dated 23.6.2019 under Sections 21 & 22 of NDPS Act registered at P.S Jhabhal, District Tarn Taran.

As per allegations, 300 grams of heroin was recovered from the possession of the petitioner, however, as per FSL report, recovery effected from the petitioner was 300 grams of Tramodol Hydrocochloride.

Learned counsel for the petitioner contends that the petitioner has been falsely implicated and that the recovery has been foisted on him and that the petitioner is in custody since 23.6.2019. He submits that the recovery effected from the petitioner is marginally above the commercial quantity.

Opposing the petition, the learned State counsel has submitted that charges have been framed against the petitioner though the trial has not yet commenced because of the Covid pandemic.

Without commenting anything on the merits of the case and also bearing in mind the fact that the petitioner is in custody since 23.6.2019, in my opinion, no useful purpose will be served by detaining the 1 of 2 ::: Downloaded on - 29-09-2020 21:35:51 ::: CRM-M-17235 of 2020 #2# petitioner behind bars any further. The petition, as such, is accepted. The petitioner Malkit Singh @ Ghulla is ordered to be released on bail on his furnishing bail bonds/surety bonds to the satisfaction of learned trial Court/Chief Judicial Magistrate/Duty Magistrate concerned.

However, in case the petitioner indulges in any activity akin to one for which he has been convicted, while on bail, the prosecution agency will be at liberty to seek the cancellation of the order granting bail to the petitioner.

This present petition stands accepted accordingly September 28, 2020 (Harinder Singh Sidhu) manoj Judge Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 2 of 2 ::: Downloaded on - 29-09-2020 21:35:51 :::

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court