TEJINDER SINGH DHINDSA,J. - (1.) The present petition has been filed under Section 439 Cr.P.C read with Section 167 (2) Cr.P.C seeking the benefit of regular bail to the petitioners herein in case F.I.R. No.33 dated 4.5.2015 under sections 15 and 25 of N.D.P.S Act, registered at Police Station, Kotfatta, District Bathinda.
(2.) Suffice it to notice that the petitioners were arrested on 4.5.2015 and as per prosecution version the alleged recovery effected is of 4 quintals 80 kgs. of poppy husk.
(3.) Since the statutory period of 180 days for presentation of challan was on the verge of expiry, the investigating agency preferred an application under Section 36-A of the Narcotic Drugs & Psychotropic Substances Act, 1995 (for short the Act) seeking extension of time. On the other hand, the petitioners moved application under section 167 (2) Cr.P.C on 2.11.2015 seeking benefit of bail.;