BUTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the second petition filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in FIR No.57 dtd. 20/6/2020 under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Zira, District Ferozepur.

(3.) Learned counsel for the petitioner would contend that the first petition being CRM-M-21044-2021 was dismissed vide order dtd. 2/6/2021. Learned counsel for the petitioner would further contend that since the passing of order dtd. 2/6/2021, only one witness has been examined. Learned counsel for the petitioner has contended that the petitioner has absolutely clean antecedents and there is no other case pending against him. Notice of motion.