BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition filed under Section 439 Cr.P.C. on behalf of the petitioner for regular bail in case FIR No.064 dated 12.11.2016, under Section 21 of the N.D.P.S. Act, registered at Police Station Khalra, District Tarn Taran.

(2.) In the previous order passed on 30.07.2020, the dates of 04.09.2020 and 11.09.2020 had been typed at wrong places. In fact, the date of 04.09.2020 ought to have been typed in the 1st paragraph and 11.09.2020 should have been typed in the 2nd paragraph as the adjourned date of the said order.

(3.) Anyway, the matter has been listed today by the Registry because this Court was not available on the stipulated date mentioned in the previous order, i.e., 04.09.2020, whereas after carrying out necessary correction, the matter should have been listed on 11.09.2020 but even if the matter is listed on that date, there will be no change in the circumstances, as such, the matter is being heard today, itself.