Punjab-Haryana High Court
Gurmeet Singh @ Guri vs State Of Punjab on 14 September, 2021
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
220 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-15615-2020
Date of Decision: 14.09.2021
Mangal Singh @ Mandeep Singh
......Petitioner
Vs.
State of Punjab
.........Respondent
220-1 CRM-M-35440-2020
Ranveer Singh @ Bantu
....Petitioner
vs.
State of Punjab
....Respondent
220-2 CRM-M-39197-2019
Atul Kumar
...Petitioner
vs.
State of Punjab
...Respondent
220-3 CRM-M-19151-2020
Gurmeet Singh @ Guri
...Petitioner
vs.
State of Punjab
...Respondent
220-4 CRM-M-29629-2020
Maninder Singh
...Petitioner
vs.
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present: Mr. Jashandeep Sandhu, Advocate,
for the petitioner (in CRM-Ms-15615 and 29629 of 2020).
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220 CRM-M-15615-2020 and other connected cases -2-
Mr. Pankaj Garg, Advocate,
for the petitioner (in CRM-Ms-35440 and 19151 of 2020).
None for the petitioner (in CRM-M-39197-2019).
Mr. Sandeep Singh Deol, D.A.G., Punjab.
*****
AMOL RATTAN SINGH, J. (ORAL)
Case heard via video conferencing.
These petitions have been filed under the provisions of Section 439 of the Cr.P.C., for grant of 'regular bail' to the petitioner, in case FIR No. 02, dated 09.01.2019, registered at Police Station S.G.N. Dev Thermal Plant, District Bathinda, for the alleged commission of offences punishable under the provisions of Sections 22 and 25 of the NDPS Act, 1985.
The petitioners in these petitions had all been admitted to interim bail by this court, only on the ground that in view of the ongoing pandemic the trial had not been progressing.
Today, learned counsel for the State submits that as a matter of fact all prosecution witnesses have been examined now and it is only defence witnesses that are now left to be examined after the statements of the accused (petitioners), are recorded under the provisions of Section 313 of the Cr.P.C.
That being so and there being a bar otherwise under the provisions of Section 37 of the NDPS Act against grant of bail unless this court comes to express any opinion in terms of the provisions of Section 37 (1) (b) (ii) of the Act of 1985, I would see no reason for these petitions to continue.
Consequently, without making any comment on the actual merits of the case whatsoever, all these petitions stand dismissed with the interim 2 of 3 ::: Downloaded on - 14-09-2021 23:53:52 ::: 220 CRM-M-15615-2020 and other connected cases -3- orders dated 02.11.2020, passed in CRM-M-39197 of 2020, CRM-Ms-19151 and 29629 of 2020, 27.08.2020 in CRM-M-15615 of 2020, and 09.11.2020 in CRM-M-35440 of 2020, hereby vacated.
Consequently, the petitioners will surrender before the trial court on the next date of hearing fixed before that court, i.e. 16.09.2021.
A photocopy of this order be placed on the file of the other connected cases.
0September 14, 2021 (AMOL RATTAN SINGH)
nitin JUDGE
Whether speaking/reasoned Yes
Whether Reportable No.
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