STATE OF PUNJAB Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the impugned order dtd. 12/5/2023 in CRA-D-1115-2022 passed by the High Court of Punjab & Haryana granting default bail to the accused-respondents subject to certain conditions.

(3.) Brief facts of the instant matter are that a bomb blast had occurred on a motorcycle in Jalalabad (Fazlika) on 15/9/2021, in pursuance of which FIR No. 205 dtd. 16/9/2021 was lodged under Ss. 3, 4 of the Explosive Substances Act, 1908, Ss. 13, 15, 17, 18, 18-B, 20 of the Unlawful Activities (Prevention) Act, 1967[UAPA hereinafter] and Ss. 21, 29, 61-85 of the Narcotics Drugs and Psychotropic Substances Act, 1985[NDPS Act hereinafter].