- (1.) This is a petition for regular bail pending trial under Section 439 of the Code of Criminal Procedure,1973 (for short,'Cr.P.C.') in a case registered vide FIR No.3 dated 25.3.2010, under Sections 21,61 and 85 of the Narcotic Drugs & Psychotropic Substances Act,1985 at Police Station Mukandpur, District Nawanshahr. Learned counsel for the respondent submits that the case is fixed before the learned trial Court for today in which the last official witness remains to be examined.
(2.) Since the case is at the fag end of trial, I do not find any justification to grant bail to the petitioner. Hence this bail application is dismissed.;