M.M. Singh Bedi, J. - (1.) PETITIONER seeks the concession of regular bail in a case of recovery of 570 grams of intoxicating powder, under the provisions of Section 167(2) Cr.P.C.
(2.) THE petitioner was arrested on 27.9.2013 and the period of 180 days expired on 26.3.2014. The petitioner moved an application under Section 167(2) Cr.P.C. on 27.3.2014. But prior to the said application, the prosecution had moved an application on 7.3.2014 seeking extension of time, under Section 36A(4) of the Narcotic Drugs and Psychotropic Substances Act, 1985. A perusal of police record indicates that the application for extension of time was filed by the Additional Public Prosecutor by forwarding the request of Investigating Officer, by observing as follows: Forwarded with comments that I have perused the file and request filed and found that the investigation is still incomplete in this case and report of Chemical Examiner is not received so far despite efforts. Extension of time for investigation is required please. Sd/ - APP 7.3.2014.
(3.) THE trial Court appears to have extended the time on 28.3.2014 while dismissing the application of the petitioner.;