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Judgment
Mr. Jitendra Chauhan, J.(Oral) - By filing the present petition, under Section 439 of the Code of Criminal Procedure, the petitioner has sought regular bail in case FIR No. 314 dated 21.10.2014, registered under Section 15 of the NDPS Act, at Police Station Kundli, District Sonipat.
Learned counsel for the petitioner contends that the petitioner was not arrested from the spot. The alleged recovery was effected on 21.10.2014 whereas, the petitioner was arrested on 3.9.2015. He further contends that the only evidence against the petitioner is the disclosure statement of co-accused, Pritam Singh.
On the other hand, the learned State counsel submits that the petitioner is involved in another FIR under the NDPS Act.
I have heard learned counsel for the parties and perused the record.
Considering the fact that the petitioner was not arrested from the spot. Out of 21 prosecution witnesses, only three witnesses have been examined so far, therefore, it can be inferred that the trial is not likely to be concluded in near future, without adverting to the merits of the instant case, this petition is allowed. The petitioner be admitted to bail during the pendency of trial, on his furnishing bail bonds and surety bonds, to the satisfaction of the trial Court.