MUNISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this order, three petitions, bearing No.CRM-M-37417-2021, CRM-M-41893-2021 and CRM-M-44486-2021, filed under Sec. 439 of Cr.P.C. for grant of regular bail to the petitioner(s) therein in FIR No.147 dtd. 27/6/2021 registered under Ss. 22(a) and 29 (added later on) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as "the Act of 1985") at Police Station City Kotkapura, District Faridkot, Punjab, shall stand disposed of.

(2.) CRM-M-37417-2021 has been filed by Rajinder Kumar, CRM-M-41893-2021 has been filed by Shiva Singh and CRM-M-44486-2021 has been filed by Munish Kumar.

(3.) With the consent of learned counsel for the parties, the case of Munish Kumar (petitioner in CRM-M-44486-2021) has been taken as lead case.