RANDHEER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) Present is a second petition filed by the petitioner under Section 439 Cr.P.C. seeking regular bail in FIR No.19 dated 16.02.2018 under Section 307 read with Section 34 IPC, Section 25 of the Arms Act, 1959 and Sections 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act) registered at Police Station Harike, District Tarn Taran.

(3.) The earlier petition i.e. CRM-M-44976 of 2018 titled as Randheer Singh Versus State of Punjab filed by petitioner for the same relief was dismissed as withdrawn vide order dated December 05, 2018 passed by this Court.