- (1.) This is fifth application filed by the petitioner for the grant of regular bail in case FIR No. 178 dated 14.6.2004 under Sections 15/61/85 of the NDPS Act, registered at Police Station Jagraon, District Ludhiana.
(2.) I have heard counsel for the parties and gone through the contents of the FIR.
(3.) In this case, 80 kgs of poppy husk is alleged to have been recovered from the possession of the petitioner. The petitioner is in custody since 14.6.2004 and his last application was dismissed on 29.5.2006 by passing the following order:- "The petitioner has filed this petition under Section 439 Cr.P.C. for the grant of regular bail in case FIR No. 178 dated 14.6.2004 under Sections 15/61/85 of the NDPS Act, registered at Police Station Jagraon. This is fourth application for grant of regular bail filed by the petitioner. While dismissing his earlier application on 30.9.2005, a direction was issued to the trial Court to expedite the trial. Admittedly, in this case, till date no witness has been examined and the petitioner is in custody since 14.6.2004. Counsel for the respondent-State on instructions from ASI Bahadur Singh submits that the prosecution will positively conclude its evidence within a period of six months. In view of the stand taken by the counsel for the respondent- State, this petition is disposed of with a direction to the trial Court to conclude the trial preferably within a period of seven months and in case the trial is not concluded, it will be open for the petitioner to again apply for the regular bail before the trial Court and the same will be considered keeping in view the right of the accused of speedy trial.";