BHIM SEN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for grant of regular bail in a pending trial case registered vide FIR No.1 dated 01.01.2010, under Sections 18-25-61-85 of the NDPS Act and Sections 489, 411 of IPC at Police Station Sadar, Patiala.

(2.) Instead of arguing the case on merits, learned counsel for the petitioner submits that the petitioner is in custody for a period of one year and 8 months and his incarceration is continuing because of the non-cooperative attitude of the prosecution witnesses. He submits that all the prosecution witnesses are official witnesses who are not coming forward to depose in the Court. In this regard, he has referred to various zimni orders starting from 10.01.2011 to 12.07.2011 (Annexure P-5 colly).

(3.) After hearing learned counsel for the petitioner and perusing the record, the learned Trial Court, who is seized of the matter, is directed to expedite the trial and conclude it as early as possible preferably within a period of three months from the date of receiving of the certified copy of this order.