Punjab-Haryana High Court
Kallu vs State Of Punjab on 14 July, 2015
Author: Jaspal Singh
Bench: Jaspal Singh
CRM No. M-3400 of 2015 - 1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No. M-3400 of 2015
Date of decision: July 14, 2015
Kallu
.... Petitioner
Versus
State of Punjab.
.... Respondent
CORAM: HON'BLE MR. JUSTICE JASPAL SINGH Present: Dr. Naresh Kaushik, Advocate for the petitioner.
Mr. Deepak Garg, AAG, Punjab.
Jaspal Singh, J Instant petition has been preferred under Section 439 Cr.P.C. read with Section 167 (2) Cr.P.C. by Kallu seeking regular bail in case FIR No. 97 dated May 10, 2014 under Section 15 of Narcotic Drugs & Psychotropic Substances Act, 1985 (for short 'Act') registered at Police Station Phillaur, District Jalandhar.
2. Report under Section 173(2) Cr.P.C has already been presented, which is pending trial in the Court of Judge, Special Court, Jalandhar. Since, the recovery complained of against the petitioner falls within a purview of commercial quantity. Therefore, no ground is made out to grant the petitioner concession of bail.
5. Dismissed.
JULY 14, 2015 (JASPAL SINGH)
sham JUDGE
SHAM SUNDER
2015.07.15 09:33
I attest to the accuracy and
integrity of this document
HIGH COURT CHANDIGARH