Punjab and Haryana High Court: Harnaresh Singh Gill, J., rejected the bail application filed by the applicant-accused in connection with the FIR registered for offence punishable under Sections 22 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS).

The facts, in brevity, are that the intoxicant tablets were recovered from the car in which the applicant was sitting which led to the filing of the above stated FIR.

Counsel for the applicant, Manpreet Ghuman has contended that the recovery has been effectuated in the present case and the applicant has been languishing in police custody for the past seventeen months. Also, the challan has been presented along with the filing of the charges hence the purpose to keep the applicant behind bars has turned redundant.

Counsel for the respondent, M.S. Nagra vehemently objected to the bail application stating that the intoxicant tablets that were recovered in the present matter were of commercial quantity hence, it is not fit that the applicant be granted bail.

Upon careful perusal of the facts, circumstances and arguments advanced the Court observed that an accused does not get entitled to bail merely because of the fact that a challan has been presented or charges have been framed. It’s an inadequate ground especially in the present case where the amount of intoxicant tablets recovered from the applicant falls under the category of commercial quantity. Section 37 of the NDPS Act has specifically barred the grant of bail to an accused in case of a commercial quantity being involved.

In view of the above, Court rejected and dismissed the application for lack of merit. [Prem Singh v. State of Punjab, 2020 SCC OnLine P&H 1341, decided on 26-08-2020]

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