BIKRAM SINGH MAJITHIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material placed on record.

(2.) Considering the facts and circumstances of the case, and in particular, the fact that the petitioner was granted bail earlier in the NDPS matter in the year 2022, against which the special leave petition filed by the State of Punjab was dismissed by this Court in 2025; further the petitioner has already remained in custody for the last seven months and the Police Report under Sec. 173(2) Cr.P.C. has already been filed and also taking into account that the present disproportionate assets case relates to the check period from 2007 to 2017 and the First Information Report has been lodged in the year 2025 under the Prevention of Corruption Act, 1988, we are inclined to grant bail to the petitioner.

(3.) Accordingly, we direct that the petitioner be released on bail, on such terms and conditions as may be imposed by the Trial Court, in connection with FIR No.22 of 2025 dtd. 25/6/2025, Police Station Vigilance Bureau, FS-1, SAS Nagar,Punjab.