Punjab-Haryana High Court
Amrik Singh vs State Of Punjab on 1 December, 2021
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
205A
CRM-M No.53070 of 2019 (O&M)
DATE OF DECISION : 1st DECEMBER, 2021
Amrik Singh
.... Petitioner
Versus
State of Punjab
.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
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In virtual Court
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Present : Mr. Ranbir Singh Sekhon, Advocate for the petitioner.
Mr. Balbir Singh Sewak, Addl. Advocate General, Punjab.
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RAJBIR SEHRAWAT, J. (Oral)
The present second petition has been filed by the petitioner under Section 439 Cr.P.C. for grant of bail pending trial in case FIR No.06 dated 26.03.2018 registered under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Section 25 of the Narcotic Drugs and Psychotropic Substances Act) at Police Station State Special Operation Cell, Amritsar District Amritsar.
The counsel for the State, on instructions from ASI Amandeep Singh, has submitted that the prosecution evidence in the matter is already over. Even some defense witnesses have already been examined. Hence, it is for the accused now to get the trial concluded at the earliest.
1 of 2 ::: Downloaded on - 15-01-2022 23:44:15 ::: CRM-M No.53070 of 2019 (O&M) -2- In view of the above, this court does not find it appropriate to interfere at this stage, so as to grant bail pending trial to the petitioner. Hence the present petition is dismissed.
1ST DECEMBER, 2021 (RAJBIR SEHRAWAT)
'raj' JUDGE
Whether speaking/reasoned: Yes No
Whether Reportable: Yes No
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