BEANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No. 106, dtd. 14/4/2021, registered under Sec. 22(C) of NDPS Act, registered at Police Station Patran, District Patiala.

(2.) Learned State counsel does not dispute the fact that the role of the petitioner is similar to the co-accused who have been admitted to regular bail vide orders passed in CRM-M-20089-2023 and CRM-M-26500-2023.

(3.) In view of the above and by granting parity, present petition is allowed. Without commenting anything on the merits of the case, the petitioner is ordered to be released on regular bail, keeping in view the incarceration of more than two years suffered by the petitioner, on his furnishing bail/surety bonds to the satisfaction of the learned trial Court/Duty Magistrate, concerned.