JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant Petition has been filed under Section 439 of the Code of Criminal Procedure seeking Regular Bail on behalf of the Petitioner in case FIR No. 134, dated 6th August, 2019, registered under Sections 21, 25, 29 of the NDPS Act, at Police Station Gharinda, District Amritsar.

(2.) Additional Affidavit of the Senior Superintendent of Police, Amritsar (Rural) in compliance of the previous order has been sent up on behalf of the State, through E-mail, today; Be kept on record.

(3.) In Para No.5 of the same, it has been mentioned that from the CCTV Footage provided, it is not possible to identify any person or Police Personnel as depicted therein, nor even the area which is covered in the concerned Video Recording.