Punjab-Haryana High Court
Rajpaul Singh Bhullar vs State Of Punjab on 19 December, 2016
Author: A. B. Chaudhari
Bench: A. B. Chaudhari
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRL. MISC. No.M-27625 OF 2015
DATE OF DECISION : 19th DECEMBER, 2016
Rajpaul Singh Bhullar
.... Petitioner
Versus
State of Punjab
.... Respondent
CORAM : HON'BLE MR. JUSTICE A. B. CHAUDHARI
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Present : Mr. Vishal Rattan Lamba, Advocate for the petitioner.
Mr. Shilesh Gupta, Additional Advocate General, Punjab.
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A. B. CHAUDHARI, J. (ORAL)
The petitioner has filed the present petition under Section
439 Cr.P.C. seeking regular bail in FIR No.52 dated 20.03.2015
registered under Sections 22/61/85 of NDPS Act registered under Section
18-A/18-C of Drug and Cosmetic Act, 1940 and Section 420 IPC at
Police Station Guruharsahai, District Ferozepur.
Heard learned counsel for the rival parties.
Learned State counsel on instructions from ASI Kuldeep
Kumar, submits that all the PWs have been examined and the judgment is
likely to be delivered within one month.
In that view of the matter, I think the petitioner is entitled to
the concession of regular bail.
ORDER
(i) CRL. MISC. No.M-27625 OF 2015 is allowed.
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(ii) The petitioner be released on bail to the satisfaction of the CJM/Duty Magistrate, Ferozepur.
19th DECEMBER, 2016 (A. B. CHAUDHARI)
'raj' JUDGE
Whether speaking/reasoned: Yes No
Whether Reportable: Yes No
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