(1.) Petitioner has prayed for grant of regular bail in case FIR No. 246 dated 16.10.2019 registered under Section 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Canal Colony (Bathinda), District Bathinda.
(2.) Briefly, the FIR has been registered in pursuance of the recovery of 850 tablets of Clovidol and 800 tablets of Prozolam from the petitioner and the co-accused namely Subhash Kumar.
(3.) It has been contended by learned counsel for the petitioner that the petitioner is in custody for the last about one year and 10 months, the trial of the case is not progressing and as per his information no other case under NDPS Act is pending/decided against the petitioner.