Punjab-Haryana High Court
Raminder @ Raminder Singh vs State Of Punjab on 30 July, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-24471 of 2014
Date of Decision : July 30, 2014
Raminder @ Raminder Singh
.....Petitioner
VERSUS
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. Vikas Bali, Advocate
Mr. A.S. Kler, Assistant A.G., Punjab
T.P.S. MANN, J. (Oral)
Keeping in view the heavy recovery of the contraband i.e. 1400 capsules of parvon spas and 15000 tablets of Phinotill which falls within the definition of commercial quantity, no case is made out for the grant of bail to the petitioner.
The petition is, accordingly, dismissed.
However, keeping in view the fact that the petitioner is behind the bars since 8.7.2013 and the prosecution has not examined any witness so far, the trial Court is directed to expedite the trial and conclude the same preferably within a period of six months from the date of receipt of a certified copy of the order.
( T.P.S. MANN )
July 30, 2014 JUDGE
ajay-1
AJAY KUMAR
2014.07.30 17:12
I attest to the accuracy and
integrity of this document
Chandigarh