Punjab-Haryana High Court
Balwinder Singh @ Binder vs The Narcotic Control Bureau on 25 January, 2010
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
CRM No.M-26421 of 2009
Date of Decision: 25.01.2010
Balwinder Singh @ Binder
....Petitioner
Versus
The Narcotic Control Bureau, Chandigarh.
...Respondents
CORAM : Hon'ble Ms. Justice Nirmaljit Kaur
Present:- Mr. V.K. Sandhir, Advocate
for the petitioner.
Mr. Gagan Inder Singh, Advocate
for Mr. D.D. Sharma, Advocate
for the respondent.
*****
1. Whether Reporters of Local Newspapers may be
allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the
Digest ?
**
NIRMALJIT KAUR, J. (ORAL)
Learned counsel for the petitioner states that the petitioner is in custody since 12.06.2008. Not even a single witness has yet been examined. No ground for bail is made out.
The trial Court is directed to expedite and complete the trial preferably within eight months.
Disposed of accordingly.
(NIRMALJIT KAUR) 25.01.2010 JUDGE gurpreet