Punjab-Haryana High Court
Jarmanjit Singh vs State Of Punjab on 14 May, 2013
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CRM-M-39294-2012 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-39294-2012 (O&M).
Date of decision: May 14, 2013.
Jarmanjit Singh
..... Petitioner
Versus
State of Punjab
..... Respondent
***
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
PRESENT: Mr.H.S.Batth, Advocate,
for the petitioner.
Mr.Ankur Jain, AAG., Punjab.
M.M.S. BEDI, J (ORAL).
Petitioner is involved in another case under the Narcotic Drugs and Psychotropic Substances Act. He has been in custody for a period of about eight months excluding the period of 8.8.2012 to 17.11.2012 during which he remained on interim bail. Though the allegations against the petitioners are serious of having been found in possession of narcotic drugs without any licence or prescription, yet adopting the reformatory approach and expecting that the period of detention suffered will have a deterrent effect upon the petitioner not to commit the same offence again, in the interest of justice and to give a fair opportunity to the petitioner to reform himself, he is ordered to be released on bail on his furnishing bail 1 CRM-M-39294-2012 (O&M) bonds/surety bonds to the satisfaction of the trial Court subject to a condition that in case petitioner is found in possession of any narcotic drugs or psychotropic substance during pendency of the trial, this order will be deemed to have been revoked.
Disposed of.
(M.M.S. BEDI) May 14, 2013. JUDGE rka 2