Present:- Ms. Arti Kaur, Advocate for the petitioner Mr.M.S.Nagra, AAG, Punjab ANIL KSHETARPAL, J. (ORAL) The petitioner prays for grant of bail pending trial in a criminal case arising from FIR No.89 dated 31.8.2019 registered under Section 22 of the NDPS Act, 1985, at Police Station, Sadar Nawanshahar District SBS Nagar. As per the case of the prosecution, the petitioner was found in conscious possession of 25 injections of Buprenorphine 2 ml each. Learned counsel for the petitioner contends that the petitioner is HIV patient and he is in custody for approximately 11 months. She further contends that the petitioner is first time offender. On the other hand, learned counsel for the State has opposed the prayer. As per the custody certificate, the petitioner is in custody for a period of 10 months and 27 days. It further shows that the petitioner is not involved in any other criminal case. Without commenting on the merits of the case and keeping CRM-M-54488-2019(O&M) 2 in view the aforesaid facts, it is considered appropriate to release the petitioner on regular bail on his furnishing bail bonds/surety bonds to the satisfaction of the concerned trial Court/Duty Magistrate. Petition stands allowed. 29.07.2020 (ANIL KSHETARPAL) rekha JUDGE Whether speaking/reasoned Yes / No Whether Reportable Yes / No