Paramjit Singh @ Pamma vs State Of Punjab

Amol Rattan Singh, J

By this petition, filed under the provisions of Section 439 of the Cr.P.C., the petitioner seeks the concession of 'regular bail'.

Learned counsel for the petitioner points out that though the police party that is alleged to have apprehended the petitioner was shown to be travelling in a private vehicle, no number of such vehicle has been given as required in terms of the instructions issued by the Director General of Police, Punjab, dated 27.04.2015, and further, though 260 intoxicant capsules and 510 intoxicant tablets are stated to have been recovered from him as per the case of the prosecution, only 10 tablets and 10 capsules were sent for analysis.

He further submits that the petitioner has been in custody for the past 8 months, with no prosecution examined so far, which fact is not denied by the learned State counsel on instructions from Sub-Inspector Narender Singh.

Learned State counsel also could not deny the fact that no number of the vehicle was entered in the DDR.

That being so, I deem it appropriate to admit the petitioner to bail during the pendency of the trial.

Consequently, without making any comment on the actual merits of the case, for or against the petitioner, this petition is allowed. The petitioner would be enlarged on bail, upon his furnishing adequate bail and surety bonds to the satisfaction of the trial Court.