SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Satnam Singh has filed this petition under Section 439 of the Code of Criminal Procedure (in short, Cr. P.C.) for bail in case FIR No. 76 dated 30.04.2012 registered under Section 22 of the Narcotic Drugs and Psychotropic Substance Act, 1985 at Police Station Sultanwind, District Amritsar. I do not go into merits of the case because the accused-petitioner is seeking bail under proviso to Section 167(2) Cr. P.C.

(2.) Admitted facts are that challan i.e. report under Section 173 Cr. P.C. was not presented within stipulated period of 180 days. Thereupon the accused-petitioner filed bail petition in the Special Court on 02.11.2012. After filing of the bail application by the petitioner, on the same day, State presented challan against the petitioner. Learned Special Court has dismissed the bail application moved by the petitioner on the ground that challan has since been presented.

(3.) I have heard learned Counsel for the parties and perused the case file.