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Judgment
.
Deepak Gupta, J
This is a second petition seeking regular bail in case FIR No.129, dated 14.09.2021, registered under Section 22 of the NDPS Act, 1985, at Police Station Sector 31, U.T., Chandigarh.
As per the allegations, 160 bottles of intoxicating syrup and 9185 intoxicating capsules were recovered from the possession of the petitioner.
Learned counsel for the petitioner contends that Activa from which the recovery is alleged to have been effected does not belong to the petitioner. Learned counsel further contends that petitioner is in custody for the last more than 02 years and 02 months and that the petitioner is not involved in any other case under the NDPS Act.
Learned State counsel has opposed the bail petition by pointing out that huge quantity of contraband was recovered from the petitioner. It is further pointed out that out of 18 witnesses cited by the prosecution, only one has been examined, 8 have been given up and 9 are left to be examined.
Having regard to the heavy quantity of contraband recovered from the petitioner, this Court is not inclined to grant regular bail to the petitioner. However, at the same time, trial Curt is directed to expedite the trial and dispose of the same preferably within six months.
Disposed of.