SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this 2nd petition is for grant of regular bail to the petitioner under Sec. 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.0014 dtd. 29/6/2018, for offence punishable under Ss. 21 and 30 of the Narcotic Drugs and Psychotropic Substances Act (in short 'the NDPS Act') registered at Police Station State Special Operation Cell, Fazilka, District Intelligence Wing (CID), Fazilka.

(2.) The earlier one was dismissed as withdrawn on 27/8/2019.

(3.) Counsel for the petitioner has submitted that now the petitioner is in custody for the last 03 years and 05 months and still the case is at the stage of recording the prosecution evidence.