Punjab-Haryana High Court
Sewak Ram And Another vs State Of Punjab on 5 February, 2020
214
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.4388 of 2020
Date of Decision : 05.02.2020
Sewak Ram and another
..... Petitioners
Versus
State of Punjab
..... Respondent
CORAM : HON'BLE MR. JUSTICE SUDIP AHLUWALIA
Present : Mr. Naveen Sharma, Advocate
for the petitioner.
Mr. Sukhbeer Singh, AAG, Punjab.
SUDIP AHLUWALIA, J. (ORAL)
The instant petition has been filed under Section 439 of the Code of Criminal Procedure (for short, 'the Cr.P.C.') seeking regular bail in case FIR No.344, dated 30.10.2019, registered under Sections 61 and 78 of the Punjab Excise Act, 1914 (Section 22 of the NDPS Act, 1985 added later on), at Police Station Talwandi Sabo, District Bathinda.
2. The petitioner has remained in detention since 30.10.2019. The petitioner was found in conscious possession of 34 cartons of liquor make "Shahnai" (Haryana made) containing 12 bottles of 750 ml each in each cartoon. Apart this, recovery of 70 strips of Clovidol, 100 SR containing 10 tablets each (total 700 tablets) was also effected from the petitioner, which is above commercial quantity.
3. In such circumstances, there is no scope for this Court to grant any relief to the petitioner, at this stage.
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4. For the aforesaid reason, the prayer for regular bail is rejected and the present petition stands dismissed.
(SUDIP AHLUWALIA)
February 05, 2020 JUDGE
rittu
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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