Punjab-Haryana High Court
Saleem vs State Of Punjab on 22 July, 2019
Author: Manoj Bajaj
Bench: Manoj Bajaj
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
102 CRM-M-30708-2019 (O & M)
Date of Decision:22.07.2019
SALEEM
...PETITIONER
VERSUS
STATE OF PUNJAB ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Mr. Tarun Sharma, Advocate
for the petitioner.
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MANOJ BAJAJ, J.(ORAL)
This petition has been filed by the petitioner under Section 438 Code of Criminal Procedure for grant of anticipatory bail in case FIR No.188 dated 07.09.2018 under Section 22 of NDPS Act, registered at Police Station City Ferozepur, District Ferozepur. The petitioner apprehended his arrest at the hands of Police.
It is the specifically pleaded by the learned counsel for the petitioner that the concession of interim regular bail was extended to him on 17.10.2018 by the trial Court on the ground that the FSL report was awaited. Arrest is apprehended on the ground that the said report stands submitted before the trial Court and, therefore, concession of pre-arrest bail is prayed for. It is not disputed that the petitioner had submitted himself before the trial Court and was extended the concession of regular bail. Therefore, the present petition under Section 438 Cr.P.C is not 2 1 of 2 ::: Downloaded on - 25-08-2019 23:47:35 ::: CRM-M-30708-2019 (O & M) -2- maintainable in view of the law laid down by this Court in CRM-M-15464- 2019 titled as Balwant Singh @ Banta versus State of Punjab decided on 04.04.2019.
Resultantly, the petition is dismissed.
22.07.2019 (MANOJ BAJAJ)
sheetal JUDGE
Whether Speaking/Reasoned: Yes/No
Whether Reportable : Yes/No
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