Punjab-Haryana High Court
Mukesh Kumar @ Mona vs State Of Punjab on 27 August, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
Criminal Misc. No. M-22108 of 2014 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-22108 of 2014
Date of Decision:-27.08.2014
Mukesh Kumar @ Mona
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present:- Mr. D.R. Singla, Advocate
for the petitioner.
Mr. A.S. Kler, Deputy A.G., Punjab.
T.P.S.MANN J.(Oral)
This is the fourth application filed by the petitioner for grant of regular bail, the earlier three having been dismissed on 1.11.2012, 20.5.2013 and 6.12.2013.
According to the prosecution, the petitioner was found in possession of four litres of intoxicating liquid and 590 capsules of Parvon Spas when he was apprehended by a police party headed by SI Dharam Dev on 4.1.2012.
After obtaining instructions from ASI Ganga Ram, learned State counsel informs the Court that out of ten witnesses cited by the prosecution nine have already been examined and now the trial is slated for 5.9.2014.
VIJAY ASIJA 2014.08.28 10:20 I attest to the accuracy and integrity of this document Criminal Misc. No. M-22108 of 2014 -2-
Keeping in view the fact that the petitioner was found in possession of commercial quantity of contraband, the present petition for regular bail is 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 certified copy of the order.
August 27, 2014 ( T.P.S.MANN )
Vijay Asija JUDGE
VIJAY ASIJA
2014.08.28 10:20
I attest to the accuracy and
integrity of this document