Punjab-Haryana High Court
Nimmo vs State Of Punjab on 18 September, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
105
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-40960 of 2018 (O&M)
Date of Decision: September 18, 2018
Nimmo
...Petitioner
VERSUS
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Ms.Taranjit Kaur Hundal, Advocate
for the petitioner.
****
INDERJIT SINGH, J.
Petitioner has filed this petition under Section 438 Cr.P.C. read with Section 482 Cr.P.C. for grant of anticipatory bail in case FIR No.91 dated 17.04.2015 under Sections 15, 18, 21, 22 and 29 of the NDPS Act, registered at Police Station Nakodar, District Jalandhar.
I have heard learned counsel for the petitioner and have gone through the record.
From the record, I find that earlier petitioner was in custody and she was granted interim regular bail with the undertaking that petitioner will surrender before the Court in case contraband turns out to be of commercial quantity on receipt of report of Chemical Examiner. Now, as per the allegations, the petitioner has absented from the proceedings and non-bailable warrants have been issued against her. There is no order to show that she surrendered as per the undertaking or was again granted 1 of 2 ::: Downloaded on - 03-10-2018 03:31:24 ::: CRM No.M-40960 of 2018 -2- regular bail.
Keeping in view the above facts, I find that no ground is made out for grant of anticipatory bail to the petitioner.
Therefore, finding no merit in the present petition, the same is dismissed.
September 18, 2018 (INDERJIT SINGH)
Vgulati JUDGE
Whether speaking/reasoned Yes
Whether reportable No
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