RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) This is the second petition that has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 87 dated 11.07.2019, registered under Sections 15, 22, 61 of the Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station City Fazilka, Tehshil and District Fazilka.

(3.) The first petition bearing CRM-M-49375-2019 filed by the petitioner jointly with co-accused Joginder Singh was dismissed as withdrawn qua him, whereas Joginder Singh was granted regular bail by this Court on 26.11.2019. The operative part of the order reads as under: