The single judge bench of Justice Arvind Singh Sangwan of the Punjab and Haryana High Court in the case of Sukhdeep Singh @ Rana Vs State of Punjab granted bail to the petitioner as one year was passed since the charges framed and still no prosecution witness as been examined.
BRIEF FACTS
The factual matrix of the case is that after receiving secret information that the petitioner is involved in the selling of intoxicant tablets, information was sent to the police station and FIR was registered. Thereafter, the recovery of tablets was made, which clearly falls under the commercial quantity. Furthermore, the petition was filed for the grant of bail under section 22 of the NDPS Act.
COURT’S OBSERVATION
The hon’ble High Court relied upon the judgment titled Gurpreet Singh Vs. State of Punjab and held that without commenting anything on merits of the case and considering the fact that despite lapse of about 01 year, when the charges were framed, till date, no prosecution witness has been examined, therefore, there is no likelihood of completion of trial in the near future and also in view of the aforesaid order dated 16.08.2022 passed in Gurpreet Singh’s case (supra), this petition is allowed and the petitioner is directed to be released on regular bail subject to furnishing his bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate, concerned.
CASE NAME- Sukhdeep Singh @ Rana Vs State of Punjab
CITATION- CRM-M-1814-2022 (O&M)
CORUM- Justice Arvind Singh Sangwan
DATE- 04.11.22
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