Punjab-Haryana High Court
Navjot Singh @ Navi vs State Of Punjab on 24 May, 2016
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
232 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-12692-2016
Date of decision: 24.05.2016
Navjot Singh @ Navi
....Petitioner
Versus
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
Present: Mr. Amandeep Singh Jawandha, Advocate
for the petitioner.
Mr. Jashanpreet Singh, Addl. A.G., Punjab.
M.M.S. BEDI, J. (ORAL)
800 alleged intoxicating tablets recovered from the petitioner, on being tested have been found to contain paracetamol.
Petition is allowed. The petitioner is ordered to be released on bail on his furnishing bail bonds/surety bonds to the satisfaction of the trial Court.
(M.M.S.BEDI) JUDGE May 24, 2016 ps-I 1 of 1 ::: Downloaded on - 27-05-2016 00:13:12 :::