LAL SINGH v. STATE OF UT CHANDIGARH

Present:- Mr.Lakshay Bector, Advocate for the petitioner Mr. Y.S.Rathore, Advocate for UT, Chandigarh ANIL KSHETARPAL, J. This is third petition for grant of bail pending trial in a criminal case arising from FIR no. 171 dated 23.9.2019 registered under Section 22 of NDPS Act, 1985 at Police Station, Maulijagran, Chandigarh. On 21.05.2020, the second petition for grant of bail filed by the petitioner was ordered to be dismissed with the following order:-

This is second petition filed by the petitioner for grant of bail pending trial in a criminal case arising from FIR No.171 dated 23.9.2019 registered under Section 22 of NDPS Act, 1985 at Police Station, Maulijagran, Chandigarh. Ist petition for grant of bail was rejected on 16.12.2019. As per the case of the prosecution, the petitioner was found in conscious possession of 880 intoxicant tablets containing Tramadol salt. Learned counsel appearing for the UT, CRM-M-32153-2020(O&M) 2 Chandigarh has informed the Court that the petitioner is involved in two other cases under the NDPS Act. The trial has already made substantial progress. Two prosecution witnesses have already been examined. Keeping in view the aforesaid facts, this Court is not inclined to grant concession of bail to the petitioner. Hence, the present petition is hereby dismissed.

Learned counsel for the petitioner contends that the petitioner has been acquitted in one case out of the two cases which were pending against him. From a perusal of the paper book, it is apparent that the evidence of the prosecution is being recorded as two witnesses have already been examined. Keeping in view the aforesaid facts, this Court is not inclined to grant bail to the petitioner at this stage. Hence, dismissed. However, learned trial court is requested to make sincere endeavour for early conclusion of the trial. 09.02.2021 (ANIL KSHETARPAL) rekha JUDGE Whether speaking/reasoned Yes /No Whether Reportable Yes / No