Punjab-Haryana High Court
Pardeep Kumar vs State Of Punjab on 17 December, 2020
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
CRM-M-28712 of 2020 (O&M) #1#
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-28712 of 2020 (O&M)
Date of Decision: 17.12.2020
Pardeep Kumar
......Petitioner
Versus
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU Present: Mr. Nikhil Batta, Advocate for the petitioner.
Mr. Amit Mehta, Sr. DAG, Punjab.
HARINDER SINGH SIDHU, J Crl.M.No.30072 of 2020 Prayer is for placing on record copy of order dated 04.12.2020 as Annexure P.3.
Allowed, as prayed for.
Crl.M.No.30073 of 2020 Prayer is for early hearing of the case.
Heard.
Application is allowed and the main petition is taken up for hearing today itself.
Main case The petitioner has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail 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 1 of 2 ::: Downloaded on - 18-12-2020 00:34:09 ::: CRM-M-28712 of 2020 (O&M) #2# capsules of Parvon-Spas Plus (Tramadol Hydrochloride, Dicyclomine Hydrochloride and Acetaminophen) were recovered from the motorcycle on which the petitioner and his co-accused Amanjot were 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.
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-Pardeep Kumar 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.
December 17, 2020 (Harinder Singh Sidhu)
manoj Judge
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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