Punjab-Haryana High Court
Amanjot vs State Of Punjab on 4 December, 2020
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
217
CRM-M NO. 14378 of 2020
Date of decision : 04.12.2020
Amanjot .....Petitioner
Versus
State of Punjab .....Respondent
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present : Mr. Sandeep Chopra, Advocate
for the petitioner.
Mr. Sidakmeet Sandhu, DAG, Punjab
for respondent-State.
****
HARINDER SINGH SIDHU, J.
Case has been taken up for hearing through Video Conferencing.
The petitioner has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in case FIR No. 240 dated 04.12.2019 registered under Sections 22 and 61 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Passiana, District Patiala.
As per the allegation made in the FIR, 43 strips containing 430 capsules of Parvon-Spas Plus were recovered from the motorcycle on which the petitioner and his co-accused Pardeep Kumar riding. The total weight of the recovered contraband comes to 316 grams.
Learned counsel for the petitioner states that no other case under the NDPS Act is registered against the petitioner. The petitioner has been in custody for the last one year. Challan has been presented. For Subsequent orders see CRM-M-28712-2020 Decided by HON'BLE MR. JUSTICE HARINDER SINGH SIDHU 1 of 2 ::: Downloaded on - 06-02-2021 23:01:29 ::: CRM-M NO. 14378 of 2020 -2- The trial of the case is likely to take long time in view of COVID-19 pandemic. No useful purpose will be served by keeping the petitioner behind the bars till the conclusion of trial.
Without commenting anything on the merits of the case and also bearing in mind the custody period of the petitioner, this criminal miscellaneous petition is allowed and the petitioner-Amanjot is ordered to be released on bail subject to his furnishing bail bonds and surety bonds to the satisfaction of the trial Court/Chief Judicial Magistrate/Duty Magistrate concerned.
04.12.2020 (HARINDER SINGH SIDHU)
Rajeev (rvs) JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
For Subsequent orders see CRM-M-28712-2020 Decided by HON'BLE MR. JUSTICE HARINDER SINGH SIDHU 2 of 2 ::: Downloaded on - 06-02-2021 23:01:30 :::