HAKAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they arise out of the same FIR.

(2.) These petitions have been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to petitioners Hakam Singh and Lakhwinder Singh in case FIR No. 59 dated 27.06.2019, registered under Sections 22 and 29 of the Narcotic Drugs &Psychotropic Substances Act, 1985 at Police Station Special Task Force (under area of PS-Sadar Sangrur), District Sangrur.

(3.) Learned counsels for the petitioners submit that petitioners are in judicial custody since 27.06.2019 and against the total nineteen cited prosecution witnesses, only one witness has been examined so far.