Punjab-Haryana High Court
Darshan Singh @ Babbu vs State Of Punjab on 21 February, 2013
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-6047 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-6047 of 2013 (O&M)
Date of decision : 21.02.2013
Darshan Singh @ Babbu
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Chandan Deep Singh, Advocate for the petitioner.
JITENDRA CHAUHAN, J. (Oral)
The present petition has been filed under Section 438 of the Code of Criminal Procedure, for grant of anticipatory bail to the petitioner in case FIR No.222 dated 23.09.2009, registered under Section 18 of the NDPS Act, at Police Station Division No.7, District Ludhiana.
The learned counsel for the petitioner contends that the petitioner has been regularly appearing before the trial Court. The petitioner could not appear on 05.12.2012, on account of his illness as he was suffering from fever, vomiting and loose-motions, and was advised bed rest by the doctor, as reflected in Annexure P-4. He is not involved in any other FIR.
CRM No.M-6047 of 2013 -2-
Notice of motion.
At the asking of the Court, Mr. Luvinder Sofat, AAG, Punjab, accepts notice on behalf of the respondent-State. A complete copy of the paper book has been handed over to the learned State counsel, in the Court.
Heard.
In case the petitioner surrenders before the concerned Court within three days from today, he shall be admitted to bail subject to his furnishing bail bonds/surety, to its satisfaction.
Disposed of.
21.02.2013 (JITENDRA CHAUHAN) atulsethi JUDGE