Amandeep Singh @ Amana vs State Of Punjab
2024 Latest Caselaw 806 P&H

Punjab-Haryana High Court

Amandeep Singh @ Amana vs State Of Punjab on 15 January, 2024

SANDEEP SETHI
2024.01.22 13:48

2024:PHHC:004788
CRM-M-14007-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(218)
CRM-M-14007-2023
Date of Decision:-15.01.2024
Amandeep Singh @ Amana
beeeee Petitioner
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Prateek Pandit, Advocate for the petitioner.
Mr. Kamalpreet Bawa, AAG, Punjab.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. Custody certificate filed by the learned State counsel is taken

on record. As per the custody certificate, the petitioner is in custody for the last 03 years, 01 month and 24 days.

2. Learned counsel for the State, on instructions from ASI Gurmej Singh, has vehemently opposed the grant of concession of bail to the petitioner on the ground of antecedents of the petitioner.

3. Learned counsel for the petitioner submits that, in fact, the petitioner has already completed his sentence in the other FIRs under the NDPS Act and it was small quantity of contraband in the present case and the trial is not proceeding.

4. Learned counsel for the State submits that 04 out of 08

witnesses have been examined and the trial is proceeding in accordance

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SANDEEP SETHI 2024.01.22 13:48

2024:PHHC:004788 CRM-M-14007-2023

with law.

5. At this stage, learned counsel for the petitioner, after vehemently arguing on the merits, does not press the present petition and prays that appropriate direction be issued to the trial Court to expedite the trial which is pending since the year 2019.

6. In light of the above, the present petition is dismissed with a direction to the trial Court to expedite the trial and complete the same

preferably within 06 months.

(ALOK JAIN) JUDGE January 15, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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