CHARANJIT CHOPRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed under Sec. 439 of the Code of Criminal Procedure, is for grant of regular bail to the petitioner in case NCB Crime No. 29/2016 dtd. 19/7/2016, under Ss. 8, 22, 25, 29, 60 of the NDPS Act, 1985 at Police Station NCB, Amritsar.

(2.) Learned counsel for the petitioner submits that the petitioner was granted concession of interim bail on two earlier occasions; firstly at the time when the case was pending awaiting the FSL report and after availing the same, the petitioner was again granted the concession of interim bail, vide order dtd. 25/9/2020 passed in CRM-M-10052-2020. The operative part of the order reads as under:

(3.) Learned counsel for the respondent-NCB has argued that there are serious allegations against the petitioner regarding recovery of narcotic substances, however, she could not dispute the fact that for the last many dates, no prosecution witness has been examined on account of Covid-19 situation.