GURMEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) This is the fourth petition for grant of bail pending trial in FIR No.23, dated 26.10.2017, registered under Section 21, 25, 27A and 29 of the NDPS Act, 1985 and Section 25 of the Arms Act, 1959, at Police Station SSOC Amritsar.

(3.) At the outset, it must be noticed that the first application was dismissed as withdrawn on 15.05.2018 with liberty to file fresh one with better particulars after noticing that there were certain inadvertent mistakes. The second application was dismissed as withdrawn on 01.08.2018, at that stage. The third petition was dismissed on merits after noticing that the petitioner is involved in another case i.e. FIR No.161, dated 29.09.2017, under Section 21/25/29 of the NDPS Act, 1985, Section 307/332/353/186 IPC and Section 25 of the Arms Act, 1959, at Police Station Sadar Patti, District Tarn Taran.