- (1.) PETITIONER Parminder Singh son of Kuldeep Singh has preferred the instant petition for the grant of concession of regular bail, in a case registered against him along with his other co -accused Amanjot Singh alias Lalli s/o Harsharanjeet Singh and Narinder Singh son of Dharampal, by way of FIR No.63 dated 30.8.2013, for the commission of an offence punishable under section 21 of the Narcotic Drugs & Psychotropic Substances Act, 1985 by the police of Police Station Dhilwan, District Kapurthala, invoking the provisions of section 439 Cr.PC.
(2.) NOTICE of the petition was issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this regard. According to the prosecution that on 30.8.2013, three injections of Norgesic were recovered from the possession of the petitioner, whereas five injections of Norgesic each, were recovered from his other co -accused. There is no history of previous involvement of the petitioner in any other criminal case. He was arrested on 30.8.2013. Since then, he is in judicial custody and no useful purpose would be served to further detain him in jail. The conclusion of trial will naturally take a long time.;