VIKRANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present order will dispose of three criminal miscellaneous applications filed under 3. 439 Cr.P.C for grant of regular bail in FIR No. 160 dtd. 18/9/2020 registered under Ss. 21 and 22/ 22/61/85 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Division No. 1, District Pathankot.

(2.) The first Criminal Misc. Application CRM-M-39657 of 2020 is filed by Vikrant Singh. The second CRM-M-28448 of 2021 is filed by Subash Chander @ Bittu. The third application CRM-M-26760 of 2021 is filed by Davinder Singh.

(3.) Learned counsel for the parties have jointly stated that CRM-M-39657 of 2020 may be taken as the lead case. Thus, the facts are being taken for consideration from the said case.