JITENDRA Chauhan, J. - (1.) BY filing the present petition under Section 439 of the Code of Criminal Procedure, the petitioner has sought regular bail in case FIR No.129, dated 10.9.2011, registered under Sections 15 of the Narcotic Drugs and Psychotropic Substances Act, at Police Station Dirba, District Sangrur. Heard.
(2.) THE petitioner was not arrested from the spot. Challan has been presented. No witness has been examined so far. No other FIR is stated to be pending against the petitioner. The petitioner is in custody since 29.9.2011. The conclusion of the trial is likely to take a long time. Without expressing any opinion on merits of the case, the present petition is allowed. The petitioner is ordered to be released on bail during the pendency of the trial subject to furnishing the bail bonds to the satisfaction of the learned trial Court. The applicant-appellant shall furnish an undertaking before the Releasing Officer, that he would not commit any offence while on bail.;