RAJINDER KUMAR @ BABA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in the revision petition is the order dated 2.1.2013 passed by the Special Judge/Additional Sessions Judge, Gurdaspur, vide which the application under Section 167 (2) Cr.P.C. for grant of bail to the petitioner was dismissed.

(2.) The case of the prosecution is that on 27.9.2012 1 kgs of charas was recovered from Tarsem Lal and Rajesh alongwith Rs. 70,000/- in Estillo car. On 29.9.2012, on disclosure statement of Rajesh Kumar recovery of 100 grams of charas was made from the present petitioner.

(3.) The order dated 2.1.2013 dismissing the bail application of the petitioner has been challenged in the present petition. The said application was dismissed by observing that period of filing of challan is 180 days under Section 36-A (4) of the NDPS Act, which has not expired.