YASHDEEP PURI @ VICKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) YASHDEEP Puri @ Vicky -petitioner has applied for grant of regular bail in FIR No. 82 dated 22.7.2012 under Sections 22/61/85 of the NDPS Act, registered at police Station Sirhind, District Fatehgarh Sahib. The petitioner is stated to be arrested on 22.7.2012. Learned State counsel, on instructions from SI Parmal Singh, has stated at the Bar that challan has not been presented, as report of the Chemical Examiner has not been received. He has admitted the fact that 180 days has elapsed.

(2.) SO , in view of authorities reported as Rakesh Kumar and another vs. State of Punjab : 2011 (3) RCR (Cri) 297 and Som Nath and another vs. State of Punjab : 2011 (3) RCR (Cri) 515, the petitioner is entitled to the concession of bail in view Section 167(2) Cr.P.C.