Preetpal Singh Alias Preeta vs State Of Punjab
2021 Latest Caselaw 2961 P&H

256   IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
                          ****

CRM-M No.42052 of 2021 (O&M) Date of Decision: 12.10.2021

Preetpal Singh alias Preeta ..... Petitioner

Versus State of Punjab ..... Respondent

CORAM: HONBLE MR. JUSTICE SUDIP AHLUWALIA

Present: Mr. Chandan Singh Rana, Advocate, for the petitioner.

Mr. B.S. Sewak, Addl. A.G., Punjab.

SUDIP AHLUWALIA J. (ORAL)

The instant petition has been filed under Section 439 of the

Code of Criminal Procedure seeking regular bail in case FIR No.181, dated

05.09.2019, registered under Sections 15/25/61/85 of NDPS Act, at Police

Station P.S. Sidhwan Bet, District Ludhiana.

2. By now the petitioner has remained in detention for more than

02 years since 12.09.2019.

3. It has been alleged that recovery of 260 Kgs. of Poppy Husk

had been effected from the truck in which the petitioner was travelling.

3. Ld. Counsel for the petitioner has placed reliance upon the

following judgments passed by different Benches of this Court in which the

concerned accused persons were granted regular bail when the recovery

from all the petitioners is of matching quantity of contraband or even more:-

1. CRM-M No.35605 of 2020 - Gobind Singh vs. State of Haryana;

2. CRM-M No.36335 of 2020 - Lakhwinder Singh @ Lakha vs. State of Punjab;

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3. CRM-M No.21747 of 2021 - Harwinder Singh @ Joga and another vs. State of Punjab and

4. CRM-M No.31632 of 2020 - Harnab Singh vs. State of Punjab.

4. After completion of the investigation, the challan against the

petitioner has already been submitted. Trial in this case has yet to

commence and is likely to take its own substantial time to complete since

even the first witness of the prosecution side is yet to be examined.

5. In such circumstances, further detention of the Petitioner for an

indefinite period, at this stage, is certainly not called for. He is therefore

permitted to be now released on bail subject to appropriate terms and

conditions to the satisfaction of the Ld. Trial Court/ Duty Magistrate

concerned.

6. Disposed off.

12.10.2021                                      (SUDIP AHLUWALIA)
rittu                                                 JUDGE

Whether speaking/reasoned : Yes No

Whether Reportable : Yes No

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