Punjab-Haryana High Court
Baljinder Singh And Anr vs State Of Punjab on 31 May, 2021
Author: Suvir Sehgal
Bench: Suvir Sehgal
CRM-M-21557-2021 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(101)
CRM-M-21557-2021
Date of decision:- 31.05.2021
Baljinder Singh and another ...Petitioners
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present:- Mr. Parminder Singh Sekhon, Advocate
for the petitioners.
...
SUVIR SEHGAL, J. (Oral)
The Court has been convened through video conferencing due to Covid-19 pandemic.
Instant petition has been filed under Section 438 of the Code of Criminal Procedure, 1973 for grant of anticipatory bail in case FIR No.130 dated 19.09.2015 under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Sangat, District Bathinda (Annexure P-1).
Counsel for the petitioners has been heard.
In view of the judgment passed in CRM-M-15464-2019 titled as "Balwant Singh @ Banta versus State of Punjab" dated 04.04.2019, the petition is not maintainable.
1 of 2 ::: Downloaded on - 22-08-2021 19:24:24 ::: CRM-M-21557-2021 2 Counsel for the petitioners submits that the petitioners, who were granted regular bail, vide order dated 19.10.2015 (Annexure P-2), were continuously appearing before the trial Court till March, 2020, but could not appear thereafter due to the outbreak of the pandemic. He submits that the petitioners will surrender before the trial Court within a period of one week from today and file a petition for regular bail, which may be ordered to be decided expeditiously.
I have considered the request of the counsel. In case, the petitioners surrender before the trial Court within a period of one week from today and file a petition seeking bail pending trial, the trial Court shall make an endeavour and decide the same, preferably, on the day it is filed.
Disposed of.
(SUVIR SEHGAL)
JUDGE
31.05.2021
Kamal
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
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